Central Administrative Tribunal - Delhi
Smt Sirja Devi vs Union Of India on 19 February, 2025
1
MA No. 151/2025
OA No. 164/2025
Item No. 1(C-2)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
MA No. 151/2025
OA No. 164/2025
This the 19th Day of February, 2025
Hon'ble Mr. R. N. Singh, Member (J)
Hon'ble Dr. Sumeet Jerath, Member (A)
Smt. Sirja Devi,
W/o Lte Sh. Rakesh Ram
'Ex-Syce'
R/o Vill. Madar, P.O. Chitko,
District, Jaunpur, U.P.
...........Applicant
(By Advocate : Mr Shesh Datt Sharma)
VERSUS
1. Union of India,
Through,
Secretary, Ministry of Defence
Govt. of India, New Delhi- 11
2. Director General,
Remount Veterinary Services, (RV-1)
Q.M.G's Branch, Integrated H.Qrs.
Ministry of Defence (Army)
West Block'3; Wing No. 4, R. K. Puram
New Delhi-66
3. Commandant,
Pashu Chikitsa Corps,
Center aur College
RVC Center & College,
Pin Code-9800459
C/o 56. A.P.O
2
MA No. 151/2025
OA No. 164/2025
Item No. 1(C-2)
4. Commanding Officer
Remount Veterinary Center & College
Meerut Cantt.- 250001
.... Respondents
(By Advocate : Mr U Srivastava)
ORDER (ORAL):
Hon'ble Mr. R. N. Singh, Member (J):
Learned counsel, who appears for the applicant, at the outset seeks permission of this Tribunal to withdraw the instant MA as well as OA with liberty to him to file a better one in accordance with law.
2. Permission is granted.
3. In view of above, the captioned MA as well as OA stand dismissed as withdrawn with liberty as aforesaid.
(Dr. Sumeet Jerath) (R. N. Singh)
Member (A) Member (J)
/pinky/