Indu Bala And Others vs Secretary And Others

R.N. Singh, Member (J)

Mr. Amit Anand, learned counsel for the applicants, submits that in the Original Application, the applicants have challenged the seniority list prepared and circulated by the respondents. He further submits that a few of the applicants have already retired and one of the applicants, i.e., applicant no.1 is likely to retire on attaining the age of superannuation on 31st of this month. He further adds that the applicants have come to know that they are also likely to be considered for promotion in the DPC scheduled to be held shortly.

MA No. 1129/2020 has been filed by the applicants to modify the interim order dated 7.4.2017 in the aforesaid OA or to vacate the same.

However, at this stage, after arguing for some time, Mr. Anand, learned counsel appearing for the applicants submits that he is having instructions not to press the present OA at this stage as the applicants are likely to be considered by the respondents in the next DPC and the applicants may be accorded liberty to approach this Tribunal, if any of their grievances still survives.

In the aforesaid facts and circumstances, the present OA and MA are dismissed as withdrawn with liberty to the applicants to approach this Tribunal, if any of their grievances still survives, in accordance with law. The OA and MA are disposed of in the aforesaid terms. No order as to costs.