Central Administrative Tribunal - Delhi
Neeru Devi vs Govt. Of Nct Of Delhi on 21 February, 2013
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 3764/2012 New Delhi, this the 21st day of February, 2013. HONBLE MR. V. AJAY KUMAR, MEMBER (J) Neeru Devi, W/o Late Shyam Sunder, R/o G-30/260, Sector-III, Rohini, Delhi-85. .. Applicant (By Advocate : Shri Prakash Chandra) Versus 1. Govt. of NCT of Delhi, Through Chief Secretary, Govt. of NCT Delhi, Delhi Secretariat, I.P. Estate, New Delhi. 2. Chief Engineer, PWD Zone M-3, GNCTD, 5th Floor, MSO Building, I.P. Estate, New Delhi-2. 3. Superintending Engineer, Office of the Superintending Engineer, CPWD, Co-ordination Circle (Civil), N.R. East Blcok-I, Level-VI, R.K. Puram, New Delhi-66. .. Respondents (By Advocate : Shri Arun Bhardwaj for Mrs. Sumedha Sharma) ORDER (ORAL)
This OA has been filed questioning the impugned order dated 04.07.2012 in not appointing the applicant on compassionate grounds.
2. Now, Shri Arun Bhardwaj, proxy for Mrs. Sumedha Sharma, counsel for the respondents placed an order dated 03.02.2013, wherein the respondents have appointed the applicant as LDC, which is taken on record. Shri Prakash Chandra, learned counsel for the applicant also confirmed the said fact.
3. In this view of the matter, the OA has become infructuous, and the same is accordingly dismissed.
( V. AJAY KUMAR ) MEMBER (J) /Jyoti/