Central Administrative Tribunal - Delhi
Dr Farah Husain vs Union Public Service Commission on 16 February, 2023
1
OA No. 2124/2017
Item No. 44
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 2124/2017
This the 16th day of February, 2023
Hon'ble Mr. Anand Mathur, Member (A)
Hon'ble Mr. Manish Garg, Member (J)
Dr. Farah Husain
D/o Aniq Husain
Aged about 37 years
Flat No. 876, Sector-A
Pocket B and C, Vasant Kunj,
New Delhi-110.070
Post Applied for Specialist Grade-III, Assistant Professor
(Anesthesia), Ministry of Health and Family Welfare,
Government of India (MoHFW, GOI)
Group-A
...Applicant
(By Advocate : None)
Versus
1. Union Public Service Commission
Through the Chairman
Dholpur House, Shahajan Road,
New Delhi- 110 069
2. Ministry of Health and Family Welfare,
Government of India
Through the Secretary
A Wing, Nirman Bhawan,
Maulana Azad Road, New Delhi-110 011
3. Medical Council of India
Through its Chairman
Sector 8, Pocket- 14, Phase-1
Dwarka, New Delhi, Delhi 110 077
....Respondents
(By Advocate: Ms. Sweety for Mr. Hanu Bhaskar
Mr. R V Sinha
Mr. T Singhdev with Mr. Aabhaas
Sukhramani for R-3)
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OA No. 2124/2017
Item No. 44
O R D E R (ORAL)
Hon'ble Mr. Anand Mathur, Member (A) None for the applicant.
2. A perusal of the records shows that there has been no representation on behalf of the applicant on several previous occasions, i.e., on 06.12.2022, 12.12.2022, as well as on date. It seems that the applicant has lost interest in pursuing this matter.
3. Accordingly, the OA stands dismissed in default and for non-prosecution.
4. No order as to costs.
(Manish Garg) (Anand Mathur)
Member (J) Member (A)
/aks/