Central Administrative Tribunal - Madras
B Vasan vs Ministry Of Commerce And Industries on 14 December, 2021
1 MA 539/2021 in & OA 157/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
MA/310/00539/2021 in & OA/310/00157/2020
Dated Tuesday the 14th day of December Two Thousand Twenty One
CORAM : HON'BLE MR. T. JACOB, Member (A)
(Through Video Conferencing)
B.Vasan,
Clerk cum Typist,
Ambedkar Institute of Productivity,
National Productivity Council,
Ambattur, Chennai 600050.
residing at,
No. 1, Main Street,
Nethaji Nagar, Tondiarpet,
Chennai 600081. ....Applicant
By Advocate M/s. P. Balasubramanian
Vs
1.Union of India,
rep by Director General,
National Productivity Council,
Department of Industrial Policy & Promotion (DIPP),
Ministry of Commerce & Industry,
5-6, Institutional Area,
Lodi Road, New Delhi 110003.
2.Director,
Ambedkar Institute of Productivity,
National Productivity Council,
No. 6, Aavin Dairy Road,
Ambattur Industrial Estate (North),
Chennai 600050. ....Respondents
By Advocate Mr. M. Kishore Kumar, SPC
2 MA 539/2021 in & OA 157/2020
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) When the matter is taken up for consideration, learned counsel for the applicant submits that he would like to withdraw the OA as the respondents have promised to revoke the impugned transfer order. Learned counsel for respondents is present.
2. In view of the above submission made by the learned counsel for applicant, the applicant is permitted to withdraw this OA.
3. Accordingly, MA 539/2021 for withdrawal of the OA is allowed. OA is accordingly dismissed as withdrawn. No costs.
(T. Jacob) Member(A) 14.12.2021 SKSI