CHAIRMAN & MANAGING DIRECTOR, MTNL, CORPORATE OFFICE AND EXECUTIVE DIRECTOR, MTNL Vs. NARENDRA KUMAR N., TC

JUDGEMENT

(1.) THESE Review Applications have been filed by the Respondents in the respective Original Applications. Since they are identical, they are disposed of by this common order. For the sake of convenience, RA No. 27/2003 in OA No. 880/2012 is being considered. The order passed by this Tribunal on 06.11.2012 in the aforesaid OA is as under: -

(2.) TODAY , when the matter was taken up for consideration, the learned counsel appearing on behalf of the respondents has submitted that the respondents on their own decided to grant the aforesaid reliefs to the applicant. In view of the submission made by the respondents' counsel, the Applicants counsel has no objection to treat that this OA has become infructuous.

(3.) THIS Miscellaneous Application has been filed in RA No. 27/2013 under Section 22(3)(f) of Administrative Tribunals Act, 1985 r/w Rule 17 r/w Rule 24 of the Central Administrative Tribunal (Procedure) Rule, 1987 r/w Order 47 Rule 1 & 2 of the CPC 1908 seeking an order to stay the order in OA 880/2012 dated 06.11.2012.