- Bookmark
- Share
- CaseIQ
AJAY KUMAR v. DEFENCE
1
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No.2043/2023
This the 16thday of February, 2024 Hon'ble Dr. Anand S. Khati, Member (A) Ajay Kumar, Aged-39 years,
s/o Sh. Budhi Singh,
Working as Civilian Switch Board Operator,
1 AHQ Signal Regt., Regt. Signals Enclave, New Delhi. R/o Rajiv Nagar, Near Shivam Public School, Palwal, Haryana - 121102.
… Applicant
(By Advocate:- Mr. Yogesh Sharma with Ms. Vaishali Sulkhlan)
Versus
1. Union of India through the Secretary, Ministry of Defence, Govt. of India, South Block, New Delhi-110011.
2. The Director General, Directorate General of Signals, General Staff Branch, DHQ PO, New Delhi-110010.
3. The Officer-in-Charge, The Records Signals, c/o 56 APO 908776.
4. The Commanding Officer,
1 AHQ Signal Regt., Signals Enclave, Rao Tula Ram Marg, New Delhi-110010. … Respondents
(By Advocate: Ms. Annu Singh)
2
O R D E R (ORAL)
At the outset, learned counsel for the applicant informs that the impugned transfer order dated 14.06.2023 of the applicant has been cancelled.
2. Learned counsel for the respondents informs that vide order dated 14.08.2023, revised posting order has been issued in favour of the applicant and the matter has become infructuous as the relief sought by the applicant has already been granted which is agreed to by the learned counsel for the applicant.
3. Accordingly, the OA is dismissed as having become infructuous. No Costs.
[
(Dr. Anand S. Khati) Member (A)
/dhruv/
Alert