Central Administrative Tribunal - Delhi
Smt. Manju Lata Gupta vs Govt. Of Nct Delhi on 1 October, 2012
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.924/2012 Monday, this the 1st day of October 2012 Honble Shri G George Paracken, Member (J) Honble Dr. Veena Chhotray, Member (A) Smt. Manju Lata Gupta PGT Hindi (Retd.) 109, Vasundhra Apartment Sector 9, Rohini, Delhi-85 ..Applicant (By Advocate: Shri B R Sharma) Versus 1. Govt. of NCT Delhi Through its Chief Secretary Players Building ITO, New Delhi 2. The Principal Secretary Ministry of Education Govt. of NCTD, Players Building, ITO, New Delhi 3. The Director of Education Govt. of NCTD Players Building ITO, New Delhi ..Respondents (By Advocate: Shri BNP Pathak) O R D E R (ORAL)
Shri G George Paracken:
The applicant has filed this OA seeking a direction to the respondents to consider the revision petition filed by her to the Chief Secretary of the Govt. of NCT of Delhi on 12.9.2012.
2. Reply has been filed by the respondents in this case.
3. Today when the matter was taken up for consideration, the learned counsel for the applicant seeks permission from this Tribunal to withdraw the OA with liberty to file appropriate application to the competent authority, if necessary. Request of the applicant is allowed.
4. The OA is accordingly dismissed as withdrawn. No order as to costs.
( Dr. Veena Chhotray ) ( G George Paracken ) Member (A) Member (J) /vb/