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Central Administrative Tribunal - Jabalpur

Santosh Kumar Seal vs M/O Railways on 21 November, 2023

                             1                      O.A.No. 200/00191/2013




    CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
                            Jabalpur
            Original Application No.200/00191/2013
      Jabalpur, this Tuesday, the 21st day of November, 2023
HON'BLE SHRI JUSTICE AKHIL KUMAR SRIVASTAVA, JUDICIAL MEMBER
 HON'BLE SHRI KUMAR RAJESH CHANDRA, ADMINISTRATIVE MEMBER


Santosh Kumar Seal, S/o Shri A K Seal, Technical Grade-I,
Carpentry Shop Coach Repair Work Shop, Nishadpura,
Bhopal (M.P.) Terminated Pin Code - 462053

                                                     -Applicant
(By advocate- None)
                              Versus

1. Union of India, through Secretary, Railway Deptt. Rail
Bhawan, Delhi, Rafi Marg, New Delhi, Pin Code 110001

2. General Manager, West Central Railway, Jabalpur, Pin
Code - 482001

3. Chief Workshop Manager, Coach Repairing Workshop, C R
W S, Nishadpura, Bhopal Pin Code 462053

4. Deputy Chief Mechanical Engineer, Coach Repairing
Workshop, C R W S, Nishadpura, Bhopal Pin Code 462053

5. Senior Personnel Officer, Coach Repairing Workshop, C R
W S, Nishadpura, Bhopal Pin Code 462053

6. Work Manager (Mechanical), Coach Repairing Workshop, C
R W S, Nishadpura, Bhopal Pin Code 462053

7. Enquiry officer/Senior Section Engineer, Paint Shop, Coach
Repairing Workshop, C R W S, Nishadpura, Bhopal Pin Code
462053



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                              2                     O.A.No. 200/00191/2013




8. Ghanshyam Harinarayan Patil, Tech III, Coach Repairing
Workshop, C R W S, Nishadpura, Bhopal Pin Code 462053

9. Superintendent of Police, Bhopal Madhya Pradesh

                                                - Respondents


(By Advocate - Shri S P Singh)

                        O R D E R(ORAL)

By Akhil Kumar Srivastava, JM:-

1. The matter is listed for final hearing today, but the counsel for the applicant is not present.

2. On perusal of order sheets, it was observed that neither the applicant nor the counsel for the applicant is appearing in this matter since 07.03.2018.

3. It seems that the applicant has lost interest in prosecuting this case anymore.

4. Accordingly, this Original Application is dismissed for want of prosecution.

(Kumar Rajesh Chandra) (Akhil Kumar Srivastava) Administrative Member Judicial Member vk/-