Central Administrative Tribunal - Delhi
Sunita Meena vs Govt. Of N.C.T. Of Delhi on 10 August, 2009
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
NEW DELHI
O.A.NO.1516 OF 2009
New Delhi this the 10th day of August, 2009
Honble Shri Shanker Raju, Member (A)
Honble Dr. Veena Chhotray, Member (J)
Sunita Meena
D/o Shri Prathvi Lal Meena,
R/o Village Dabra,
Tehsil Sapotra, District Karoli,
Rajasthan 322255 .. Applicant
(By Advocate: Shri Rajat Aneja)
VERSUS
Govt. of N.C.T. of Delhi
Through its Secretary (Education)
Old Secretariat,
New Delhi.
Delhi Subordiante Services Selection Board
F-18, Institutional Area,
Karkardooma,
Delhi- 110032.
Municipal Corporation of Delhi
Through its Commissioner,
Town Hall, Chandni Chowk,
Delhi 110006. Respondents
( By Advocates: Sh. Praveen Swaroop & sh. Vijay Pandita )
O R D E R (Oral)
Counsel for the applicant seeks and is allowed to withdraw the OA with liberty to challenge the cut-off date. Accordingly, the OA is dismissed as withdrawn. No costs.
( DR. VEENA CHHOTRAY ) ( SHANKER RAJU )
Member (A) Member (J)
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