RANBIR KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) On 04.07.2016, it was noticed that in these matters, the petitioner/appellant, who was appearing in person, but was not present before the Court. Taking note of all the facts and circumstances, this Court ordered issuance of notice of date of hearing to the appellant on the address supplied in this appeal, because no other address was available, though at one point of time, it was observed by the Court that the appellant was a resident of Ghaziabad U.P. On 04.07.2016, this Court ordered thus:

(2.) The notice sent to the appellant on his last known address has returned un-served with the postal endorsement that "the addressee has left". Learned counsel for the respondents has pointed out that in fact, the appellant had also filed an O.A. [No.226 of 2014] before the Central Administrative Tribunal, Guwahati in relation to his other employment in Kendriya Vidyalaya Sangathan, Guwahati, which was also dismissed, but liberty was given to him to file a representation. According to the learned counsel, even in such a matter too, the appellant did not appear for personal hearing despite notice. The learned counsel has placed before us for perusal an order dated 27.10.2014 as issued by the Deputy Commissioner, Kendriya Vidyalaya Sangathan, Guwahati in that regard. Today, again, nobody is present for the appellant in these matters before us.

(3.) In the given set of facts and circumstances, we find no reason to continue with the Appeal, being WA No.72 of 2014, and its connected matter any further. also appear to have been filed by the appellant while seeking to take exception against the pleadings taken by the respondents but when the appellant is not prosecuting the matters and is not present and nothing of his present address is available, we have no option but to close the proceedings in all these matters.