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Central Administrative Tribunal - Delhi

Mrs. Pushpa Vedagiri vs Govt. Of Nct Of Delhi on 30 October, 2013

      

  

  

 Central Administrative Tribunal
Principal Bench, New Delhi

O.A.No.1099/2012
M.A.No.2901/2013

Wednesday, this the 30th day of October 2013

Honble Mr. A.K. Bhardwaj, Member (J)

Mrs. Pushpa Vedagiri
r/o Flat No.296, Pocket D
Mayur Vihar Phase II
Delhi-91
..Applicant
(Applicant in person)

Versus

1.	Govt. of NCT of Delhi
Through its Chief Secretary
Delhi Secretariat
IP Estate, New Delhi

2.	Pr. Secretary (Education)
Govt. of NCT of Delhi
Old Secretariat
Delhi

3.	Director of Education
Govt. of NCT of Delhi
Old Secretariat
Delhi
	..Respondents
(By Advocate: Mr. Vijay Pandita for Mr. BNP Pathak)

O R D E R (ORAL)

Mr. A.K. Bhardwaj:

MA 2901/2013
The applicant has filed the present MA praying for withdrawal of O.A.No.1099/2012. For the reasons stated therein, this MA is allowed.
OA 1099/2012
In view of aforesaid order passed in M.A.No.2901/2013, the present OA is dismissed as withdrawn. No costs. 
( P.K.  Basu )					         ( A.K. Bhardwaj )
 Member (A)						        Member (J)

/sunil/