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Tribunals and CommissionsDivision Bench(2021) 11 CAT CK 0046

Dinesh Kumar Verma vs Union Of India & Others

Central Administrative Tribunal · Decided on 30 November 2021

HON’BLE JUDGES
Manjula Das, J · Mohd. Jamshed, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 2846 Of 2012
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Judgment

11 paragraphs · 347 words

Manjula Das, J

1.

Ms. Srishti Chamoli with Mr. Jaideep Singh, learned proxy counsel appeared on behalf of Mr. Amit Verma, learned counsel for applicant. There is no representation on behalf of respondents.

2.

On several earlier occasions, i.e. 14.09.2021, 28.09.2021, 05.10.2021 and 21.10.2021 the matter was adjourned. It was lastly listed on 11.11.2021 when the following order was passed:

"This is a 2012 matter. The subject matter is promotion.

This Tribunal is set up for speedy disposal of the service matters relating to the Central Government employees. On earlier occasions, time was granted to the counsel for the parties to argue the matter.

Today also Ms. Sristhi Chamoli proxy counsel for Mr. Amit Verma, counsel for the applicant appeared and sought adjournment on the ground of illness of the arguing counsel. None has appeared on behalf of the respondents as well.

In view of the absence of the counsel for the parties, the matter could not be heard today. Though we are not inclined to adjourn the matter, in the interest of justice we grant two weeks' time to the counsel for the parties to appear and present their respective cases.

List on 30.11.2021. Registry is directed to communicate a copy of this order to the applicant as well as respondents."

3.

This is a case of promotion pertaining to the year 2012. The Registry was directed to communicate a copy of this order to the applicant as well as the respondents. Today, though Ms. Srishti Chamoli is present, she submits that the applicant is not in touch with the counsel, and in spite of their best efforts they could not contact the applicant.

4.

Though the Registry, as per the directions on the earlier occasion, communicated the posting of the case today, neither the applicant is stated to have contacted the learned counsel, nor appeared personally before this Tribunal. In view of that, we presume that the applicant is not interested to pursue the matter.

5.

Accordingly, the present OA is dismissed in default and for non-prosecution. There shall be no order as to costs.