AI Structured Summary
Not yet generated for this judgment
Judgment
By Justice Rajiv Joshi, Member (Judicial)
Heard Shri Rajesh Kumar, learned counsel for the applicant and Shri Ajay Kumar Rai holding brief of Shri Vimal Kumar Rai.
The instant Original Application, under section 19 of the Administrative Tribunals Act, 1985, has been filed by the applicant seeking following reliefs:
“(i)This Hon'ble Tribunal may be pleased to pass an appropriate order to quash and set aside the impugned order dated 29.12.2023 issued by respondent No.3 (Annexure A-1).
(ii)This Hon'ble Tribunal may be pleased to direct the respondents to permit the applicant to join his selected post as Assistant C&W in GP-1800/- in pursuance of offer of appointment dated 01.05.2023 issued by the respondent No.3.
(iii)This Hon'ble Tribunal may be pleased to direct the respondents to give the notional benefits of seniority and pay fixation from the date when immediate junior from the applicant in selection list was joined.
(iv)Any other relief, which this Hon'ble Tribunal may deem fit and proper in the circumstances of the case may be given in favour of the applicant.
(v)Award the costs of the original application in favour of the applicant.”
Learned counsel for the applicant submits that with the passage of time the cause of action with regard to the reliefs claimed by the applicant in the instant case is not surviving. Hence, the matter has become infructuous and the same may be dismissed as having become infructuous.
Under these circumstances, the instant Original Application is dismissed as having become infructuous.
Interim relief, if any, stands discharged.
M.A., if any stand disposed of accordingly. No costs.