Central Administrative Tribunal - Delhi
Vipul Raj vs Indian Council Of Agricultural ... on 28 January, 2016
Central Administrative Tribunal
Principal Bench, New Delhi
OA No.1341/2013
New Delhi, this the 28th January, 2016
Hon'ble Mr. Justice B.P. Katakey, Member (J)
Hon'ble Mr. K.N. Shrivastava, Member (A)
Vipul Raj
S/o Jagat Narain Sinha
C/o Shri Naveen Kumar Verma
Plot No.F-211 (Ground Floor),
Sector-3, Vaishali,
Ghaziabad,
U.P.-201010. . Applicant.
(By Advocate : Shri Anil Mittal)
Vs.
1. Indian Council of Agricultural Research,
Krishi Bhawan,
Dr. Rajender Prasad Road,
New Delhi
(Through its Secretary).
2. Director General,
Indian Council of Agricultural Research,
Krishi Bhawan,
Dr. Rajender Prasad Road,
New Delhi. . Respondents
By Advocate: Shri S.K. Gupta.
ORDER (ORAL)
By Justice Mr. B.P. Katakey, Member (J);-
Learned counsel appearing for the applicant producing the order dated 07.12.2015 issued by the Under Secretary (Vigilance), Indian Council of Agricultural Research has submitted that since the applicant has been reinstated in service, the cause in the OA does not survive. Shri S.K. Gupta, learned counsel for the respondents concurs with the said submission.
2. In view of the above, cause in the OA does not survive. The OA is accordingly disposed of. The order dated 07.12.2015 is taken on record. No costs.
(K.N.Shrivastava) (B.P. Katakey) Member (A) Member (J) /mK/