Tribunals and CommissionsSingle Bench(2022) 11 CAT CK 0043

Scientific Workers Association Through Its President Kuldeep Pandey & Ors vs Union Of India & Ors

Central Administrative Tribunal · Decided on 16 November 2022

HON’BLE JUDGES
Om Prakash VII, Member (J)
RESULT
Dismissed
CASE NUMBER
Original Application No. 875 Of 2017

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 117 words

Om Prakash VII, Member (J)

1.Heard Shri L.S. Kushwaha, holding brief of Shri Anil Kumar Singh, learned counsel for the applicants and Shri Raghvendra Pratap Singh, learned counsel for the respondents.

2.

learned counsels appearing for both the parties have made a statement at the Bar that the applicants of this OA have moved to their transferred place and have also joined there. Thus, this OA has become infructuous as the cause disclosed in the OA does not survive and the same may be dismissed having become infructuous.

3.

Considering the statement of learned counsel appearing for both the parties, this OA is dismissed as having become infructuous. All the associated MAs shall also stand disposed off.