Central Administrative Tribunal - Lucknow
Smt Brij Rani Pandey vs Union Of India on 25 April, 2019
Page 1 of 1 Central Administrative Tribunal Lucknow Bench, Lucknow Original Application No. 332/00150/2019 This, the 25th day of April, 2019 Hon'ble Ms. Jasmine Ahmed, Member (Judicial) Hon'ble Mr. Devendra Chaudhry, Member (Administrative). Dr. (Smt.) Brij Rani Pandey, aged about 54 years, wife of Sri Sunil Pandey, Posted as TGT Teacher (Sanskrit) at Kendriya Vidyalay-3, AFS-II, Jamnagar, Gujrat, Presently residing at C-2077/3, Indira Nagar, Lucknow.
..Applicant By Advocate : Sri S.P. Tiwari for Sri S.P. Mishra.
Vs.
1. Union of India, through its Secretary, Department of Human Resources Development, Shashtri Bhawan, New Delhi.
2. Kendriya Vidyalaya Sangathan, 18, Institutional Area, Sahid Jeet Singh Marg, New Delhi-110016, through its Commissioner.
3. Joint Commissioner (Admn & Aca), Kendriya Vidyalaya Sangathan, 18, Institutional Area, Sahid Jeet Singh Marg, New Delhi.
4. Deputy Commissioner, Kendriya Vidyalaya Sangathan, Ahmedabad Region, Gandhi Nagar, (Gujrat), Kendriya Vidyalaya Campus, Sector-30, Gandhi Nagar, Ahmedabad-302030.
.....Respondents By Advocate: Sri Rajesh Katiyar/Sri Ashutosh Bajpai-1.
Ms. Pushpila Bisht- 2 to 4.
Order [Oral] Hon'ble Ms. Jasmine Ahmed, Member (Judicial) Leaned proxy counsel for the applicant states that he wants to withdraw this OA as the applicant has no further grievance against the respondents. Accordingly, O.A. is dismissed as having been withdrawn.
(Devendra Chaudhry) (Jasmine Ahmed) Member (Administrative) Member (Judicial) JN