Central Administrative Tribunal - Delhi
Shri Daya Nand Kaushik vs Union Of India & Ors. Through on 15 February, 2010
Central Administrative Tribunal Principal Bench, New Delhi. OA 1036/2009 New Delhi this the 15th day of February, 2010 Honble Mr. N.D. Dayal, Member (A) Shri Daya Nand Kaushik S/o late Shri Pyare Lal Kaushik R/o D-177, Patel Garden Extn., New Delhi-59. Applicant (By Advocate:Ms.Priyanka Bhardwaj for Shri M.K.Bhardwaj) versus Union of India & Ors. through: 1. The Secretary, Ministry of Finance Deptt. Of Revenue New Block, New Delhi. 2. The Director General Directorate General of Safe Guard, Custom and Central Excise Bhai Vir Singh Sahitya Sadan, Gole Market, New Delhi-1. 3. The Secretary DoP&T, North Block, New Delhi. Respondents. By Advocate: Shri R.N.Singh) ORDER (ORAL)
Learned counsel for the respondents has submitted a copy of order dated 12.02.2010 passed by the Assistant Commissioner, Custom and Central Excise enclosing the order dated 10.02.2010 on the subject of revision of pension of Shri Daya Nand Kaushik. It is submitted that this meets the prayer of the applicant for grant of full pension. One copy of this order is handed over to the learned counsel for the applicant in the Court. One copy of the same is taken on record. The application is disposed of as having become infructuous.
(N.D.Dayal) Member (A) /kdr/