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Judgment
Delivered by Hon’ble Mr. Justice Rajiv Joshi, Member (Judicial)
List has been revised, but nobody is present today on behalf of the applicant to press this case even in the revised call of the list. Shri Raj Pal Singh, learned counsel representing the respondents is present.
The matter relates to pay fixation of the applicant and is of 2018. It appears that by the lapse of time, either the applicant has lost interest in pursuing the matter or the cause of action is not surviving.
Under these circumstances, the Court has no option, but to dismiss the Original Application for non- prosecution as per Rule 15(1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, Original Application is dismissed for non- prosecution.
Interim Order, if any, stands discharged.
All associated MAs shall stand disposed of, accordingly.