Central Administrative Tribunal - Madras
G Anjuga vs D/O Atomic Energy on 14 November, 2022
1 OA 663/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00663/2022
Dated Monday the 14th day of November Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
&
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
G.Anjuga, D/o. Ganesan,
No. 72, Samathanapuram,
Illupur Post,
Pudukottai Dist,
Tamil Nadu 622102. ....Applicant
By Advocate M/s. D. Bharathy
Vs
1.Union of India,
rep by Chairman and Managing Director,
Department of Atomic Energy,
Nuclear Power Corporation of Indian Ltd (NPCIL),
Nabhikiya Urja Bhavan,
Anushakti Nagar, Mumbai 400094.
2.Station Director,
Nuclear Power Corporation of India Limited (NPCIL),
Madras Atomic Power Station,
Kalpakkam, 603102.
3.The Head (HR),
Nuclear Power Corporation of India Ltd (NPCIL),
Madras Atomic Power Station,
Kalpakkam 603102.
4.Matam Jyothsana,
Roll No. 31469,
C/o. NPCIL,
Madras Atomic Power Station,
Kalpakkam 603102. ....Respondents
By Advocate Mr. V. Vijay Shankar
2 OA 663/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) When the matter came up for hearing, learned counsel for the applicant submits that the applicant would like to withdraw this OA with liberty to seek appropriate remedies. He has made an endorsement to this effect.
2. In view of the submission made by learned counsel for the applicant, permission is granted to withdraw the OA.
3. OA is accordingly dismissed as withdrawn. The applicant is at liberty to act in accordance with law if so advised.
(LATA BASWARAJ PATNE) (T. JACOB)
Member (J) Member (A)
14.11.2022
AS