Central Administrative Tribunal - Delhi
Shailendra Sharan Singh vs M/O Home Affairs on 28 March, 2023
1
O.A. No. 1040/2017
Item No. 63 (C-5)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 1040/2017
This the 28th Day of March, 2023
Hon'ble Mr. Tarun Shridhar, Member (A)
Hon'ble Mrs. Pratima K. Gupta, Member (J)
Sh. Shailendra Sharan Singh
Group "A"
Posted as DCIO/Exe., IB
Slo Late Sh.Mahima Sharan Singh
Aged about 48 years
Rlo VP-145-C, Pitampura
Delhi-110034
....Applicant
(By Advocate : Mr. Nilansh Gaur)
VERSUS
1. Union of India
The Secretary
Ministry of Home Affairs
Govt. of India
North BIock, New Delhi-110001
2. The Director
Intelligence Bureau
IB, Headquarter
35, Sardar Patel Marg
New Delhi-110021
3. Sh. Dawa Tshering Sherpa, DCIO /Exe.
PIS No. 124289
A. Sh.Ashuli Kholi, DCIO / Exe.
PIS No. 124340
5. Sh.Ravinder Kumar Singh, DCIO/Exe.
PIS No. 126704
(Affected parties in representative capacity
All working as DCIOs with the official
Respondents and to be served along with
All other similarly situated through
the official respondents)
.... RESPONDENTS
(By Advocate : Mr. Rajeev Kumar)
2
O.A. No. 1040/2017
Item No. 63 (C-5)
ORDER (ORAL)
Hon'ble Mr. Tarun Shridhar, Member (A) Learned counsel for the applicant submits that by virtue of another OA, the relief sought by the applicant in the present one stands awarded in his favour. Therefore, he does not wish to press this OA.
2. In view of the categorical statement made by the learned counsel for the OA, the OA stands disposed of as having become infructuous.
There shall be no orders as to costs.
(Pratima K. Gupta) (Tarun Shridhar)
Member (J) Member (A)
/NISHA/