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Central Administrative Tribunal - Delhi

Pinki Yadav vs Dsssb on 14 September, 2022

                            1
                                                    O.A. No. 1764/2021



            Central Administrative Tribunal
                Principal Bench: New Delhi

                     O.A. No. 1764/2021
                     M.A. No. 1355/2022
                     M.A. No. 2253/2021

      This Wednesday the 14th day of September, 2022


Hon'ble Mr. Justice Ranjit Vasantrao More, Chairman
Hon'ble Mr. Anand Mathur, Member (A)

Pinki Yadav,
W/o Sh. Pradeep Kumar,
Aged about 28 years,
R/o J-65, J-Block Gali No. 38,
Rajapuri, Uttam Nagar, New Delhi - 110059.
Post: TGT (Sanskrit) (Female),
Post Code: 145/17,
Group -B.
                                               ...Applicant


(By Advocate: Mr. Prince Kumar Singh for Mr. Anuj
Agarwal)


                         Versus


1. Delhi Subordinate Services Selection Board (DSSSB),
Through its Chairman,
Govt. of NCT of Delhi,
FC-18, Institutional Area,
Karkardooma, Delhi - 110092.

2. Directorate of Education,
Through the Director of Education,
Govt. of NCT of Delhi,
Old Secretariat Building,
Civil Lines, Delhi - 110054.

                                             ...Respondents

(By Advocates: Mr. Amit Anand for Mr. H. A. Khan)
                                2
                                                         O.A. No. 1764/2021



                        ORDER (ORAL)


Per: Justice Ranjit Vasantrao More, Chairman:

MA No. 1355/2022 This Miscellaneous Application is filed for withdrawal of OA No. 1764/2021 with liberty to file a fresh one. The applicant is required to withdraw the OA because of occurrence of events subsequent to filing of the present O.A.

2. Mr. Amit Anand proxy for Mr. H.A. Khan, learned counsel for the respondents has no objection for withdrawal of the O.A. with liberty as prayed for.

3. In these circumstances, M.A. No. 1355/2022 is allowed with liberty as prayed for.

OA No. 1764/2021

In the light of order passed today by us in M.A. No. 1355/2022, this O.A. does not survive. The same is accordingly dismissed as withdrawn. Pending MAs, if any, also stand disposed of. No costs.





(Anand Mathur)             (Justice Ranjit Vasantrao More)
  Member (A)                          Chairman

/as/gm/