Central Administrative Tribunal - Hyderabad
Ala Narayana vs M/O Health And Family Welfare on 19 November, 2018
IN THE CENTRAL ADMINISTRATIVE TRIBUNAL HYDERABAD BENCH HYDERABAD O AZ VOZ8R/2013 Date of order: 19.17.2018 Between: pee aaa LL, Mr. ALA NARAYANA, Sio Mr. Mondaianh, Aged about 53 years. Occupation Director, National institute of Indian Medical Heritage (CCRAS). Department of AYUSH, Ministry of Health & Family Welfare. Government of India, . Hyderabad 500036. Agplicant AND 1) Union of India rep. by its Secretary, Department of AYUSH, Ministry of Health & Family Welfare, Government of india, INA, NEW DELHI 110023, 2) The Joint Secretary (BP), Department of AYUSH, Ministry of Health & Family Welfare, Government of India, INA, NEW DELHI 110028, Counsel for the applicant Mr K SUDHAKAR REDDY, Counsel! forthe respondents -- * Mrs. K.Raliiha. Sr. CGSC CORAM: THE HON'BLE MR .B V SUDHAKAR, MEMBER (A) THE HON'BLE MR. SWARUP KUMAR MISHRA, MEMBER (J) ORDER
(Per Hon'ble Mr. B V SUDHAKAR, Member (A) the learned counsel for the applicant submits that he is not pat pressing the OA since the respondents have provided the relief sougnt £.