Central Administrative Tribunal - Hyderabad
Paradhi Bharath Kumar vs Defence on 10 November, 2022
OA 732/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA No. 732/2022
HYDERABAD, this the 10th day of November, 2022
Hon'ble Mr. K V Eapen, Admn. Member
Hon'ble Mr. Sudhi Ranjan Mishra, Judl. Member
Mr. Paradhi Bharath Kumar,
S/o. P. Venkataramana, Age 28,
Occ: Army Employee, presently working at 1051,
Field Work Shop, (GREF), Ladak-Lay- 931 051,
R/o. H.No. 41-209, Raovari Veedhi, Bobbili,
Vijayanagaram District.
...Applicant.
(By Advocate: Mr. Kuriti Bhaskara Rao)
Vs.
1. Union of India,
Rep. by its Secretary,
Ministry of Defence, New Delhi.
2. The Lieutenant Colonel,
OIC(RTG), Ladak-Lay, 1051, Field Work Shop,
Ladak-Lay, Jammu & Kashmir.
3. The Officer Commandant,
1051, FDWKSP(GREF), C/o 56, A.P.O.
4. The Colonel Commander,
HW DGBR/EG2, Seema Sadak Bhavan,
Ring Road, New Delhi.
5. The Colonel Commandant,
Head Quarter 753,
Border Roads Task Force- 930 753.
6. The Commandant,
G.R.E.F. Centre,
Dighi Camp, Pune.
...Respondents.
(By Advocate: Mr. M Brahma Reddy, Sr.PC for CG)
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OA 732/2022
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ORAL ORDER
(As per Hon'ble Mr. K V Eapen, Admn. Member) Through Video Conferencing:
Mr. Kuriti Bhaskara Rao, learned counsel for the applicant.
2. Mr. M Brahma Reddy, learned counsel for the respondents.
3. The applicant's counsel sought permission to withdraw this original application due to lack of territorial jurisdiction. It is allowed. In view of this, the OA is dismissed as withdrawn with liberty to the applicant to approach the appropriate forum for redressal of his grievances. There shall be no order as to costs.
(SUDHI RANJAN MISHRA) (K V EAPEN)
MEMBER(J) MEMBER(A)
/Ram/
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