Central Administrative Tribunal - Delhi
V.P.S. Tomar S/O Sh. R.S. Tomar vs Union Of India Through Secretary on 9 December, 2011
Central Administrative Tribunal Principal Bench OA No. 4389/2011 New Delhi, this the 9th day of December, 2011 Honble Mr. Justice V.K. Bali, Chairman Honble Dr.Veena Chhotray, Member (A) V.P.S. Tomar S/o Sh. R.S. Tomar, R/o K-35, Nitinagar, Advocates Colony, Ghaziabad. Applicant (Applicant in person) Versus 1. Union of India through Secretary, Department of Science & Technology, Technology Bhawan, New Delhi and five others. Respondents ORDER (ORAL) Justice V.K. Bali, Chairman:
The applicant, who appears in person, after arguing for some time seeks permission to withdraw this Original Application with liberty to file fresh one wherein the exact experience of respondent nos. 2 to 6 shall be mentioned and the reasons shall also be give as to why they do not answer the requisite eligibility criteria as experience so mentioned in the advertisement.
2. With leave and liberty, as asked for, present Original Application is dismissed as withdrawn.
(Dr. Veena Chhotray) (V.K. Bali)
Member (A) Chairman
/naresh/