Tribunals and CommissionsSingle Bench(2026) 09 CAT CK 5100

Ali Ahmad Khan vs Union Of India & Ors.

Central Administrative Tribunal, Allahabad · Decided on 18 September 2026

HON’BLE JUDGES
Om Prakash VII, Member (J)
RESULT
Dismissed
CASE NUMBER
Original Application No.87 of 2026

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Judgment

7 paragraphs · 128 words

ORDER

Shri Arun Kumar Srivastava, learned counsel for the applicant and Shri Prabhav Srivastava, learned counsel for the respondents, are present.

2.

Learned counsel for the applicant states that the grievance of the applicant has been redressed by the respondents as would be clear from the counter affidavit. Thus, the O.A. has become infructuous.

3.

Learned counsel for the respondents did not dispute this fact.

4.

I have considered the submissions of learned counsel for both the parties and perused the entire documents on record.

5.

In view of the submissions made by learned counsel for the applicant, as the grievance of the applicant has already been redressed, the present Original Application is dismissed as having become infructuous.

6.

All associated M.As. also stand disposed of. No costs.