Tribunals and CommissionsSingle Bench(2024) 01 CAT CK 3363

Dr.Dhanya Gopinath vs Employees State Insurance Corporation & Ors.

Central Administrative Tribunal · Decided on 22 January 2024

HON’BLE JUDGES
K. Haripal, Judicial Member
CASE NUMBER
O.A No.180/00227/2023

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Judgment

11 paragraphs · 186 words

O R D E R

Respondents have filed reply statement along with Annexure R1(a) Office Order dated 10.11.2023. It is pointed out that the applicant has been allowed to continue in the present station till completion of current academic year, 2023-2024. That means, the Original Application has become infructuous.

Recording the above submission, the Original Application is closed.

No costs.

List of Annexures

Annexure A1- Copy of order No.64:A-22013/15/2023-MED- VI dated 20.5.2023 issued by the 4th respondent

Annexure A2- Copy of Bonafide Certificate dated 22.5.2023 issued by the Principal of Sree Narayana Public School, Thattamala, Kollam in respect of applicant's son (Devanarayanan P A)

Annexure A3- Copy of Bonafide Certificate dated 22.5.2023 issued by the Principal of Sree Narayana Public School, Thattamala, Kollam in respect of applicant's daughter (Devaki Nair)

Annexure A4- Copy of Order No.A-22011/1/2022/MED-VI dated 20.6.2022 issued by the first respondent

Annexure A5- Copy of representation dated nil send by the applicant to the 2nd respondent

Annexure R1(a)- True copy of the office order No.127/23 dated 10.11.2023 issued by the ESIC Headquarters and the relevant portion of the report of the Grievance Redressal Committee