Rekha Vs Union Of India & Ors.

Central Administrative Tribunal - Allahabad Bench, Allahabad 29 Jul 2024 Miscellaneous Application No. 2546 Of 2024 In Diary No. 3246 Of 2024 (2024) 07 CAT CK 0037

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Application No. 2546 Of 2024 In Diary No. 3246 Of 2024

Hon'ble Bench

Rajiv Joshi, Member (J)

Advocates

Sanjay Pathak, Rajni Kant Rai

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, but nobody appears on behalf of the applicants to place the matter. However, Mr. Rajni Kant Rai, learned counsel for the respondents is present.

2. Under the circumstances, the Court has no option, but to dismiss instant Misc. Application No.2546/2024, filed for condonation of delay for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, instant Misc. Application stands dismissed for want of prosecution.

3. Consequently, Original Application registered as Diary No.3246/2024 is also dismissed as time barred.

4. Pending M.A., if any, will be treated as disposed of.

Himachal Pradesh HC