Central Administrative Tribunal - Gauhati
Smt Rekha Moni Chutia vs M/O Railways on 13 August, 2018
HAATG EP? S822 Veatorderorder_ creation halk ind acti x CENTRAL ADMINISTRATIVE TRIBUNAL - GUWAHATE BENCH ORDER SHEET COURT NO. : 2 13.08.2018 G.A/40/181/2015 SMT REKHA MONT CHUTIA M.A./40/129/2015 ViS-
D.B M/O RAILWAYS ~ ITEM NO:13 FOR APPLICANTS(S) Adv. : None FOR RESPONDENTS(S) Adv Ms. Ui. Das; Railway Standing Counsel "Notes of The Registry | 'Order of The : Tribunal None appeared an behalf of the applicant. Ms. U. Das, leamed railway Standing representing the respondents produced a letter dated --
- 10.08.2018 issued by the Office of the General Manager (P}, Maligaon, --
- Guwahaii addressed to her wherein itis intimated that the major penalty | vide Memorandien No. Dy CCMCONF/2015 dated 66.68.2015 served | io Sint Rekha Moni Chutia, that is applicant in the instant petition, has been withdrawn.
Further intimated that since the applicant's main prayer before this Tribunal is to set aside and guash the impugned Memorandum and | Charge-sheet dated 06.05.2015 and same has already been withdrawn by Dy. CCM/PM (Disciplinary Authority), the instant O.A. has become | infructuous, According to the leamed counsel for the respondents, said | / communication was intimated io the applicant vide letter dated | 99.08.2018 stating that the Major Penalty DAR Memorandum dated -- 06.08.2015 served on ber an (5.05. 2015 was withdrawn. Hence nothing remains.
in view of the above, O.A. stands dismissed as infructuous. The letter dated 10.08.2018 pradaced by the learned counsel for the respondents _ shall he kept.on record, eo in rapnarol . y (N.NEISIAL} ( MANILLA DAS) MEMBER (A) MEMBER ()