Col. Vijay Vir Singh v. Union Of India

Heard and perused the record.

None appeared on behalf of the applicant despite list revised. On previous dates also none appeared for the applicant. In the interest of justice we issued notice to the applicant on the available address furnished by the respondents but that has been received back with endorsement “left without address.”

Learned officer appearing on behalf of the respondents states that officer has been retired on 30-06-1997 on attaining the age of superannuation. He also submitted that officer was considered alongwith his original batch mates and was not empanelled due to comparative merits. Learned officer also produced the original records before us for perusal but as the applicant is not present today, we don't observe anything on the merit of the case. Case is dismissed for non appearance. No order as to costs. Case file to be consigned to record room.