Central Administrative Tribunal - Chandigarh
Barkha Ram vs Survey Of India on 25 February, 2020
1- O.A. No.060/00139/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No.060/00139/2020
Chandigarh, this the 25th February, 2020
HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J)
HON'BLE MS. NAINI JAYASEELAN, MEMBER (A)
Barkha Ram (aged 47 years) son of Sh. Hirda Ram (Group
D) working as Multi Task Worker (M.W.) Cultural Hub,
Interpretation Centre, Adi Badri, Distt. Yamuna Nagar,
resident of Village Kathgarh, Tehsil Bilaspur, Distt. Yamuna
Nagar, Haryana.
....Applicant
(BY: MR. MANMOHAN SAROOP, ADVOCATE)
Versus
1. Union of India through its Secretary, Govt. of India,
Department of Archaeological Survey of India, Janpath,
New Delhi - 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, Sheikh Tomb, Thanesar, Distt. Kurukshetra,
Haryana - 136118.
... .Respondents
O R D E R(Oral)
SANJEEV KAUSHIK, MEMBER (J):
1. At the very outset, learned counsel prays that the applicant be permitted to withdraw the O.A., with liberty to approach the Competent Authority/Court for redressal of his grievance.
2- O.A. No.060/00139/2020
2. Prayer allowed.
3. The O.A. is disposed of as withdrawn, with the aforesaid liberty. M.A. No. 060/00308/2020 also stands disposed of.
(NAINI JAYASEELAN) (SANJEEV KAUSHIK) Member (A) Member (J) Place: Chandigarh Dated:25.02.2020 'mw'