Central Administrative Tribunal - Delhi
Manjeet vs M/O Railways on 12 December, 2019
1
OA 2531/2019
Central Administrative Tribunal
Principal Bench, New Delhi
OA No. 3580/2018
MA No. 4572/2018
This the 12th day of December, 2019
Hon'ble Mr. S.N. Terdal, Member(J)
Hon'ble Mr. A.K. Bishnoi, Member (A)
Sh. Manjeet
S/o Sh. Madan Gopal
Aged about 33 years
618/1, Indira Colony Anand Nagar
Rohtak, Haryana.
Designation : Telephone Attendant cum Dak Khalasi
Group „C‟
...Applicant
(By Advocate : Mr. R.K. Shukla)
Versus
1. Union of India
Through General Manager
Northern Railway, Baroda House
New Delhi.
2. The Chief Administrative Officer
Headquarter (Construction)
Kashmere Gate, Delhi.
3. Sh. Shivraj Singh
C.C.M./T.S./Kashmere Gate
Kashmere Gate, Delhi.
...Respondents
(By Advocates: Mr. Krishna Kant Sharma and Mr. A.K. Srivastava)
ORDER (ORAL)
Mr. S.N. Terdal :
Mr. R.K. Shukla, counsel for applicant submits that in view of the averments made by the respondents in para 4.4 of their counter to the effect that the services of the applicant have been terminated, the applicant wants to withdraw this OA with liberty to seek appropriate remedy as per law. The said para 4.4 is extracted below :
"4.4 That the statement made in para 4.4 the original application are wrong and hence denied. It is stated that the applicant was working under CCM/TS as TADK and due to his unsatisfactory service, his services was terminated on the basis of specific condition mentioned in Annexure (R-1 and R-2)"2 OA 1155/2015
2. Prayer allowed and the OA is dismissed as withdrawn with liberty as prayed for. The respondents are directed to supply the termination order to the applicant within 15 days , positively, from the date of receipt of certified copy of this order. In view of the same, all the pending MAs are also disposed of.
(A.K. Bishnoi) (S.N. Terdal) Member (A) Member (J) /anjali/