Central Administrative Tribunal - Delhi
Darshan Singh Through Lrs Satya Bai vs East Delhi Municipal Corporation ... on 16 April, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A. No. 2388/2014
The 16th day of April, 2019
HON'BLE MR. V. AJAY KUMAR, MEMBER (J)
HON'BLE MS. ARADHANA JOHRI, MEMBER (A)
1. Darshan Singh
S/o Shri Gurdayal Singh,
Age 44 years.
2. Naimuddin,
S/o Sirajuddin,
Age 40 years.
3. Rajdulara,
S/o Late Pitam Singh,
Age 51 years.
4. R.P. Sharma,
S/o Shri Padam Dutt Sharma,
Age 54 years.
5. Ramesh Kumar,
S/o Shri Ilam Singh,
Age 54 years.
6. Sanjay,
S/o Shri Raghuvir Singh,
Age 42 years.
7. Rishi Raj,
S/o Shri Karan Singh,
Age 44 years.
8. Karambir Singh,
S/o Shri Kitab Singh,
Age 52 years.
9. B.K.L. Karan,
S/o J.L. Dass,
Age 54 years.
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OA 2388/2014
10. Balvinder Singh,
S/o Shri Dharam D.K. Singh,
Age 50 years.
All working as Bulldozer Operator under the control
and supervision of Executive Engineer (SLF),
Office of E.E. (SLF), East Delhi Municipal Corporation,
Behind Primary School, Lalita Park,
Near Metro Station, 92, Vikash Marg, Delhi.
.. Applicants
(By Advocate : None)
Versus
1. The Commissioner,
East Delhi Municipal Corporation,
Central Establishment Department,
Udyog Sadan, 419,
Patparganj Industrial Area,
Delhi-110092.
2. The Administrative Officer/CED
East Delhi Municipal Corporation,
Central Establishment Department,
Udyog Sadan, 419,
Patparganj Industrial Area,
Delhi-110092.
3. The E-in-C,
East Delhi Municipal Corporation,
Central Establishment Department,
Udyog Sadan, 419,
Patparganj Industrial Area,
Delhi-110092.
4. The Director (Personnel),
East Delhi Municipal Corporation,
Central Establishment Department,
Udyog Sadan, 419,
Patparganj Industrial Area,
Delhi-110092.
5. The Commissioner,
North Delhi Municipal Corporation,
Civic Centre, J.L.N. Marg,
Minto Road, New Delhi.
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OA 2388/2014
6. The Commissioner,
South Delhi Municipal Corporation,
Civic Centre, J.L.N. Marg,
Minto Road, New Delhi. .. Respondents
(By Advocate : Shri K.M. Singh for R-1 to 4, Mrs. Anupama
Bansal for R-5 and Shri R.K. Jain for R-6)
ORDER (ORAL)
By Mr. V. Ajay Kumar, Member (J) None for the applicants.
2. On 30.10.2018, the MAs filed by the applicants seeking to bring the LRs on record, in view of the death of the applicants No.1 and 10, were allowed and they were directed to file an amended memo of parties by substituting the applicant's legal heirs in place of the respective deceased applicants. However, no amended memo of parties is filed till date.
3. There was no representation on behalf of the applicants on the last occasion, i.e. on 17.01.2019 and even today, there is no representation on behalf of the applicants.
4. In the circumstances, the O.A. is dismissed for default and non-prosecution. No order as to costs.
(ARADHANA JOHRI) (V. AJAY KUMAR) Member (A) Member (J) /Jyoti /