Pushpa Devi Vs Union Of India & Ors.

Central Administrative Tribunal - Allahabad Bench, Allahabad 27 Feb 2024 Original Application No. 186 Of 2016 (2024) 02 CAT CK 0051

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 186 Of 2016

Hon'ble Bench

Rajiv Joshi, Member (J); Mohan Pyare, Member (A)

Advocates

Pradeep Kumar Dubey, V.K. Pandey

Final Decision

Dismissed

Acts Referred

Central Administrative Tribunal (Procedure) Rules, 1987 - Rule 15(1)

Judgement Text

Translate:

Rajiv Joshi, Member (J)

1. List has been revised. Nobody is present on behalf of the applicant. Shri V.K. Pandey, learned counsel for the respondents is present.

2. Under the circumstances, the Court has no option, but to dismiss the instant case for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, OA No.186 of 2016 is dismissed for want of prosecution.

3. Interim order, if any, stands discharged.

4. Pending Misc. Applications, if any, also stand disposed of.

Supreme Court Of India