Central Administrative Tribunal - Delhi
Arvind Gautam vs Govt. Of Nct Of Delhi on 4 August, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
O.A. No. 2137/2013
This the 4th day of August, 2015
HONBLE MR. SUDHIR KUMAR, MEMBER (A)
HONBLE MR. RAJ VIR Sharma, MEMBER (J)
Arvind Gautam
S/o Shri V.K.Gautam,
R/o 45/2, Gali No.17,
East Azad Nagar,
Delhi-110051. . Applicant
(By Advocate : Shri Vishnu Sharma)
Versus
1. Govt. of NCT of Delhi
Through Chief Secretary,
Delhi Administration,
Near ITO, New Delhi
2. The Commissioner of Police
Police Head Quarters,
I.T.O. New Delhi
3. Staff Selection Commission,
Through Secretary,
CGO Complex,
Lodhi Road, New Delhi. .. Respondents
(By Advocate : Shri S.M. Arif-3)
ASI Salauddin, Delhi Police
Deptt. rep. on behalf of
Respondent Nos. 1 and 2.)
ORDER
Per Sudhir Kumar, Member(A):
Heard the learned counsel for both sides.
2. Learned counsel for the respondents submits that after the Select List has been re-drawn in compliance of the orders of this Tribunal dated 17.09.2014 in OA No. 1812/2013 with OA No. 1261/2014, now the applicant has also come into the Select List, and is within the zone of consideration, and, therefore, the relief as prayed for, has already accrued to him indirectly, through the orders of this Tribunal dated 17.09.2014 in the above two OAs. Accordingly, it has been prayed that this OA may be dismissed as having become infructuous.
3. Learned Counsel for the applicant agrees, and concedes that relief has since been made available to the applicant, by inclusion of his name in the Select List. Therefore, the OA is dismissed as having become infructuous. No costs.
(Raj Vir Sharma) (Sudhir Kumar) Member(J) Member(A) /sarita/