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Tribunals and CommissionsDivision Bench(2026) 10 CAT CK 3319

Sunil Kumar Shukla vs Union Of India & Ors.

Central Administrative Tribunal, Allahabad · Decided on 1 October 2026

HON’BLE JUDGES
Rajiv Joshi, Member-(Judicial) · Anjani Nandan Sharan, Member-(Administrative)
RESULT
Dismissed
CASE NUMBER
Original Application No.952 of 2016

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Judgment

7 paragraphs · 120 words

Delivered by Hon'ble Mr. Justice Rajiv Joshi, Member-(Judicial)

List has been revised. Nobody is present on behalf of the applicant. Shri Manoj Kumar Sharma, learned counsel for the respondents.

2.

The matter relates to MACP and is of 2016. 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.

3.

Under these circumstances, the Court has no option, but to dismiss the Original Application for want of prosecution as per Rule 15(1) of Central Administrative Tribunal (Procedure) Rules, 1987.

Accordingly, Original Application is dismissed for want of prosecution.

4.

Interim Order, if any, stands discharged.

5.

All associated MAs shall stand disposed of, accordingly.