Central Administrative Tribunal - Delhi
Laljeet Prasad vs M/O Defence on 20 March, 2023
1
OA No. 3265/2019
Item No.5
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
O.A. No. 3265/2019
This the 20th day of March, 2023
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
Sh. Laljeet Prasad
SE (QS&C)
Director (Contracts), Group- 'A'
S/o Sh. Ake Ram Prasad
Aged about 58 years
Headquarters, Chief Engineer Delhi Zone
Military Engineer Services, Delhi Cantt.-110010
.. Applicant
(By Advocate: Mr. Sarthak Pandey with Mr. Syed Tousif for
Mr. Sagar Saxena)
Versus
1. Union of India
Through its Secretary
Ministry of Defence
South Block, New Delhi.
2. The Engineer-in-Chief
Military Engineer Service
Integrated Hqs of MOD (Army)
Kashmir House, Rajaji Marg
New Delhi-110011.
3. Sh. Bhimrao Gadhre
MES No.405368
Director (Contracts)
CCE (COD), New Delhi
Room No. 116-D,
Kashmir House, Rajaji Marg- 110011
4. Sh. Birdi Chandra Chouhan
MES No. 186152
Director (Contracts)
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OA No. 3265/2019
Item No.5
Chief Engineer (AF) Palam
Delhi Cantt.-110010
5. Sh. Vinod Kumar Gupta
MES No.439090
Director (Contracts)
STE, South Western Command
Jaipur Cantt.- 302021
6. Sh. Arvind Singh Rawal
MES No.186159
Director (Contracts)
CE Chandigarh Zone
N-Area, Airport Road,
Chandigarh, Punjab-160003.
7. Sh. Jatinder Kumar Khurana
MES No.300268
Director (Contracts),
Headquarter, CE Western Command
Chandi Mandir, Chandigarh-908543
C/o 56 APO.
8. Sh. Bhagirathi Pani
MES No.405400
Director (Contracts)
Directorate of Contract Management
Engineer-in-Chief Branch
Military Engineer Service
Integrated Hqs of MOD (Army)
Kashmir House, Rajaji Marg
New Delhi-110011.
9. Sh. Sandeep K. Grover
MES No. 186170
Director (Contracts)
CE Lucknow Zone
P.O. Dilkusha
Lucknow Cantt.-226002.
10. Sh. S.V. Mane
Joint DG (Contracts) (Retd.)
F 38, Riddhi Siddhi
CH Sn 634/9A/3E,
Bibwewadi, Pune
Maharashtra- 411037.
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OA No. 3265/2019
Item No.5
11. Sh. N.K. Singh
Joint DG (Contracts)
Headquarter
Chief Engineer Central Command
P.O. Dilkusha, Lucknow- 226002
(Service of Respondent No.3-11
to be effected through Respondent No.2)
.. Respondents
(By Advocate : Mr. U. Srivastava for R-1 & 2)
O R D E R (ORAL)
Per Justice Ranjit More Heard.
2. On 13.12.2022, we passed the following order:
"It is reported that the applicant expired in the month of June, 2020.
Learned proxy counsel for the applicant, at the outset, submitted that he wants to ascertain the names and addresses of the legal heirs of the deceased applicant and whether the cause of action still survives or not. For that purpose he requests for some accommodation. Request granted.
Stand over to 08.02.2023."
3. When the matter was placed before us on 08.02.2023, none appears for the applicant and, therefore, by way of indulgence to the learned counsel for the applicant, we deferred the hearing of the O.A. till 20.03.2023. 4 OA No. 3265/2019 Item No.5
4. Today, learned proxy counsel for the applicant states that he has no instructions from his client.
5. It seems that the legal heirs of the applicant are not interested in prosecuting the proceedings of this O.A. Otherwise also, since the subject matter is seniority, the cause of action may not survive after the death of the applicant.
6. In light of the above, the O.A. is dismissed for non- prosecution.
(Mohd. Jamshed) (Justice Ranjit More)
Member (A) Chairman
/jyoti/