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Judgment
Per: Dr. Lata Baswaraj Patne, Judicial Member.
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
“a) An order do issue directing the concerned respondent authorities to forthwith set-aside/cancel/revoke/rescind/withdraw/quash the Orders issued vide South Eastern Railway No. SER/P-ADA/Rectt./Land Loser/BTM, dated 27.06.2016 in compliance with the solemn order dated 02.03.2016 passed in O.A./350/2053/2015 declining the prayer of the applicant herein on a flimsy ground within a stipulated time period.
b)A further order do issue directing the concerned respondent authorities to forthwith issue appointment letter to the applicant herein Group-D posts under the Respondent Authorities after setting aside the rejection orders issued by Sr. Divisional Personnel Officer, South Eastern Railway, Adra vide No. SER/P-ADA/Rectt./Land Loser/GS, under exempted category (land loser category) within a stipulated time period.
c)An order do issue directing the respondent authorities to disburse the due compensation amount in the names of the applicant along with 18% interest without any further delay.
d)An order do issue directing the concerned respondent authorities to transmit all the records before this Hon’ble Tribunal in ends of justice.
e)Any other appropriate order/orders direction/ directions as this Hon’ble Tribunal may deem fit and proper to protect the right of the applicant”.
Ld. Counsel for the respondents Ms. T. Mukherjee is present and heard. None appears for the applicant.
Ld. Counsel for the respondents submitted that at this juncture, nothing survived for adjudication when applicant’s candidature had been rejected on the ground of over-age.
When the Original Application was filed, applicant was aged and now, there was no interim relief.
Accordingly, the Original Application has no merit. The same is dismissed. There shall be no order as to costs.