Central Administrative Tribunal - Chandigarh
Harpreet Singh Sekhon vs Csir - Indian Institute Of Chemical ... on 27 July, 2023
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No. 1307 /2022
Chandigarh, this the 27th day of July, 2023
HON'BLE MR. SURESH KUMAR BATRA, MEMBER (J)
HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)
Harpreet Singh Sekhon S/o Gurjant Singh Sekhon, Resident of
House No. 2363, SAS Nagar, Mohali, Punjab (presently working
as Finance and Accounts Officer, CSIR, IMTECH, Sector-39,
Chandigarh Group-A)
...Applicant
(BY ADVOCATE: Sh. Pawandeep proxy for Sh.G.S.Bedi )
VERSUS
1. Union of India through Secretary to Govt. of India, Deptt of
Science and Technology Bhawan, New Mehrauli Road, New
Delhi-110016( deleted vide order dated 23.01.2023)
2. Council of Scientific and Industrial Research, Anu Sandhan
Bhawan, 2, Rafi marg, New Delhi-110001 through its Director
3. Mr. Yash Pal S/o Unknown Finance and Accounts Officer, c/o
institute of Himayalan Bio Resource Technology (IHBT),
situated at Palampur, NH 20, Holta, Palampur, Himachal
Pradesh 176061
4. Ishwar Das S/o Kharku Ram, Controller of Finance and
Accounts, c/o CSIO, Sector 30-C, Chandigarh-160030
...Respondents
(BY ADVOCATE: Sh. Sunil Kumar)
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O R D E R(Oral)
Per: SURESH KUMAR BATRA, MEMBER (J):
MA 1548 / 2023 This application has been moved by the applicant seeking withdrawl of the main OA, having been rendered infructuous in view of order dated 05.07.2023. Learned counsel for the applicant submits that since the grievance of the applicant has been redressed, he does not wish to press the matter.
MA is allowed for the reasons stated therein. OA The matter is dismissed as having been rendered infructuous.
(RASHMI SAXENA SAHNI) (SURESH KUMAR BATRA)
Member (A) Member (J)
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