Central Administrative Tribunal - Bangalore
Umesh L Halkar vs Department Of Atomic Energy on 11 August, 2025
1
O.A No./386/2025/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BENGALURU
O.A NO.170/00386/2025
Dated this the 11th day of August 2025
CORAM:
HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE DR. SANJIV KUMAR, MEMBER (A)
Sri Sh. Umesh L Halkar,
S/o Lingappa
Aged about 65 years,
Scientific Assistant-E
(now retired),
Nuclear Power Corporation of India Ltd.,
Kaiga Plant Site.
Kaiga,
Karwar, PIN 581 400.
Residing at No.119K(2),
Site 4, Navachetan Retirement
Township, Santigodu,
Puttur, Dakshina Kannada,
PIN 574 202,
Karnataka. ......Applicant
(By Advocate: Shri.Yodh Singh- not present)
Vs.
Represented by the Site Director
Department of Atomic Energy,
Nuclear Power Corporation
India Limited (NPCIL) through
Kaiga Generating Station,
Kaiga Plant Site.
SHAINEY VIJU
SHAINEBangalore
CAT
Y VIJU 2025.08.18
10:41:34+05'30'
2
O.A No./386/2025/CAT/BANGALORE
Karwar,
Karnataka-581400. .....Respondent
O R D E R (ORAL)
PER: JUSTICE S. SUJATHA, MEMBER (J)
The matter called twice. Even in the second round, there is no representation on behalf of the applicant.
2. Despite reasonable time was granted for compliance with the office objections, neither the office objections are cured nor there is any representation for the applicant. It appears that the applicant is not serious about prosecuting the Original Application. Accordingly, the Original Application stands dismissed for non-prosecution.
No order as to costs.
Sd/- Sd/-
(DR. SANJIV KUMAR) (JUSTICE S. SUJATHA)
MEMBER (A) MEMBER (J)
/SV/
SHAINEY VIJU
SHAINEBangalore
CAT
Y VIJU 2025.08.18
10:41:34+05'30'