Central Administrative Tribunal - Delhi
Esic Medical Officers Ass Though Dr Md ... vs Employees State Insurance Corporation ... on 29 September, 2022
1 O.A. No.2804/2022
Item No.2
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 2804/2022
M.A. No. 2877/2022
This Thrusday, the 29th day of September, 2022
Hon'ble Mr. Justice Ranjit Vasantrao More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
1. ESIC Medical Officers Association
Through its Dr. Md. Mozaffar Uddin
General Secretary, ESIC MOA
R/o-C-7, 1st Floor, Arya Samaj Road
Adarsh Nagar, Delhi-110033.
2. Dr. Md. Mozaffar Uddin
General Secertary, ESIC MOA
R/o 225, Street No. 5 Jagatpur
Delhi-110085. ... Applicants
(By Advocate: Ms. Nishi Sangtani)
Versus
1. Employee State Insurance Corporation
Panchdeep Bhawan, CIG Marg
New Delhi-110002 through its
Director General (DG).
2. Dr. Deepak Kumar Sharma
Medical Commissioner (MC), ESIC
Panchdeep Bhawan, CIG Marg, New Delhi-110002.
3. Dr. Deepak Malik
Deputy Director (DD), ESIC
Panchdeep Bhawan, CIG Marg, New Delhi-110002.
4. The Vigilance Commissioner
ESIC Head Quarter
Panchdeep Bhawan, CIG Marg
New Delhi-110002. ... Respondents
(By Advocate: Ms. Priyambhu, Sh. V.K. Singh and Ms. Prachi Singh)
2 OA No. 2804/2022
ORDER (Oral)
Justice Ranjit Vasantrao More The learned counsel for the applicants after arguing for some time, seeks leave to withdraw the OA with liberty to challenge the Memorandum dated 21.10.2021 issued by the Medical Commissioner, Employees' State Insurance Corporation, by filing a fresh OA.
2. Leave with liberty as prayed for, granted. The OA is accordingly dismissed as withdrawn.
Pending MA, if any, shall also stand disposed of.
( Mohd. Jamshed ) (Justice Ranjit Vasantrao More)
Member (A) Chairman
/NS/