Central Administrative Tribunal - Jaipur
Durgesh Kumar Pathak vs Electronic Test And Development Centre on 3 March, 2020
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR Order Sheet 0.A./238/2018 Court No.: 1 Dated: 03/03/2020 DURGESH KUMAR PATHAK Vs ELECTRONIC TEST AND DEVELOPMENT CENTRE FOR APPLICANTS(S) Advocate : Shri Mukesh Agarwal FOR RESPONDENT(S) Advocate : Shri N.C. Goyal DAILY ORDER
M.A. No. 291/202/2020 has been filed by the respondents in order to place on record the copies of orders dated 27.01.2020 and 14.02.2020, Annexures MA R/1 and MAR/2, respectively.
Prayer made in the said M.A. has not been opposed by leaned counsel for the applicant.
Accordingly, M.A. No. 291/202/2020 is allowed. Copies of the aforesaid orders, annexed with the said M.A., are ordered to be taken on record. M.A. No. 291/201/2020 has been filed by the respondents stating therein that vide order dated 08.05.2019, a cost of Rs. 500/- was imposed upon the respondents as they failed to file reply within the stipulated time. It has further been stated that by way of subsequent order dated 28.08.2019, another cost of Rs. 1,000/- was imposed upon the respondents as the respondents still could not file reply to the O.A. Shri N.C. Goyal, learned counsel for the respondents states that the costs in terms of orders dated 08.05.2019 and 28.08.2019 has been paid to Shri Mukesh Agarwal, learned counsel for the applicant and the reply to O.A. has also been filed in the Registry.
Accordingly, M.A. No. 291/201/2020 is disposed of with a direction to the Registry to place on record the reply filed by the respondents.
0.A. No. 291/238/2018 At the very outset, Shri N.C. Goyal, learned counsel for the respondents stated that the relief claimed in the Original Application has already been granted to the applicant and, therefore, nothing survives in the present Original Application.
The fact as stated by Shri N.C. Goyal, learned counsel for the respondents has not been disputed by Shri Mukesh Agarwal, learned counsel for the applicant.
Accordingly, the Original Application is disposed of as having been rendered infructuous.