Central Administrative Tribunal - Chandigarh
Barkha Ram vs Archaeological Survey Of India on 18 November, 2022
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No.060/1460/2018
Chandigarh, this the 18th day of November, 2022
HON'BLE SH. SURESH KUMAR MONGA, MEMBER (J)
Barkha Ram (aged 45 years) son of Sh. Hirda Ram (Group D),
working as Multi Task Worker (M.W.) Cultural Hub,
interpreation Centre, Adi Badri, Distt. Yamuna Nagar, resident
of village Kathgarh, Tehsil Bilaspur, Distt. Yamuna Nagar,
Haryana. 135001.
...Applicant
(BY ADVOCATE: Sh. Manmohan Saroop)
VERSUS
1. Union of India through its Secretary, Govt. of India,
Department of Archaeological Survey of India, Janpath, New
Delhi. Ministry of Culture.110001
2. The Director General, Archaeological Survey of India,
Janpath, New Delhi-II.110001
3. Superintending Archaeologist, Archaeological Survey of India,
Chandigarh Circle Chandigarh, Bays No. 51-52, Sector 31-A,
Chandigarh. 160030
4. The Conversation Assistant, Archaeological Survey of India,
Shiekh Tomb, Thanesar, Distt. Kurukshetra, Haryana.
136118
...Respondents
(BY ADVOCATE: Sh. K.K. Thakur)
2
O R D E R(Oral)
Per: SURESH KUMAR MONGA, MEMBER (J):
1. Sh. Manmohan Saroop, learned counsel for the applicant has stated that he has the instructions to withdraw the present original application with liberty to file a fresh one with better particulars.
2. Accordingly, the original application is dismissed as withdrawn with liberty as aforesaid.
(SURESH KUMAR MONGA) Member (J) MS*