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Arender Kumar And Ors vs Commissioner And Ors

Central Administrative Tribunal · Decided on 10 January 2019 · Citation: (2019) 01 CAT CK 0075

HON’BLE JUDGES
L. Narasimha Reddy, J · A.K. Bishnoi, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 4435 Of 2013
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Judgment

5 paragraphs · 183 words

L. Narasimha Reddy, J

1.

Learned counsel for the applicants submits that in a matter of similar nature, namely, OA 4402/2013 an order was passed by the Tribunal on 23.02.2016, and when the applicants therein approached the Hon'ble Delhi High Court by filing Writ Petition (C) No. 7545/2016, the same was disposed of on 26.08.2016 by issuing certain directions.

2.

It is also stated that in compliance with the orders passed by the Hon'ble High Court, the North Delhi Municipal Corporation (for short, NDMC) passed a speaking order dated 13.12.2016, which covers the cases of all the employees, including the applicants in the present case and in that view of the matter nothing remains to be decided in the OA.

3.

The applicants filed a copy of the order in Writ Petition (C) No. 7545/2016 as well as the copy of the order dated 13. 12.2016. Once the applicants contend that their case was also covered by the order dated 13.12.2016, nothing remains to be decided in the OA.

4.

The OA is accordingly closed. There shall be no order as to costs.