Union Of India Thru Its G.M. N.C.Of ... vs Rajesh Kumar Mishra And Another
2022 Latest Caselaw 3482 ALL

Citation : 2022 Latest Caselaw 3482 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Union Of India Thru Its G.M. N.C.Of ... vs Rajesh Kumar Mishra And Another on 19 May, 2022

Bench: Attau Rahman Masoodi, Vikram D. Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 11235 of 2011
 

 
Petitioner :- Union Of India Thru Its G.M. N.C.Of Railways And Others
 
Respondent :- Rajesh Kumar Mishra And Another
 
Counsel for Petitioner :- M.K. Sharma,Mr. A.K. Gaur,S.K.Tyagi
 
Counsel for Respondent :- S.C.,S.K.Tyagi
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Vikram D. Chauhan,J.

None appears on behalf of the Union of India.

This writ petition is filed by the Union of India against the judgment/order passed by the Central Administrative Tribunal in Original Application No. 1537 of 2010.

Sri S.K. Tyagi, learned counsel for respondent no. 1 (claimant) has pointed out that pursuant to the order passed by the Central Administrative Tribunal, impugned in this petition, the competent authority has already made necessary compliance, thus, challenge to the order passed by the Tribunal has lost its efficacy.

Taking into account the statement made above, the writ petition has virtually been rendered infructuous. It is, accordingly, dismissed as infructuous.

Order Date :- 19.5.2022

VMA