Central Administrative Tribunal - Delhi
Sh. Naresh Kumar vs Union Of India & Ors on 19 December, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. NO.4503 of 2011 New Delhi, this the 19th day of December, 2011 HONBLE DR. DHARAM PAUL SHARMA, MEMBER (J) Sh. Naresh Kumar S/o Sh. Bhagirath Prasad, R/o C-23, Khazan Basti, Delhi-110046. ..Applicant (By Advocate : Shri M.K. Bhardwaj ) versus Union of India & Ors. Through 1. The Chief Secretary, Delhi Government, Govt. of NCT of Delhi, Delhi Sachivalaya, I.P. Estate, New Delhi. 2. The Principal Secretary, Delhi Government, Govt. of NCT of Delhi, Delhi Sachivalaya, I.P. Estate, New Delhi. 3. The Medical Superintendent, Deen Dayal Upadhyaya Hospital, Govt. of NCT of Delhi, New Delhi-110064. Respondents ORDER (ORAL)
After arguing for some time, the applicants counsel states that he has filed a representation with the respondents for redressal of applicants grievances on 28.9.2011. The applicant would like to await the outcome and thereafter, he would decide further course of action in accordance with law.
2. The Application is dismissed as withdrawn with liberty as aforesaid.
(Dr. Dharam Paul Sharma) Member (J) /ravi/