Central Administrative Tribunal - Chandigarh
Barkha Ram vs Archaeological Survey Of India on 13 February, 2018
Author: P. Gopinath
Bench: P. Gopinath
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(OA No. 060/00174/2018 )
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0. 060/00174/2018
Chandigarh, this the 13TH day of February, 2018
...
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MRS. P. GOPINATH, MEMBER (A)
...
Barkha Ram age about 45 years son of Sh. Hirda Ram, (Grouop-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
(Argued by: Shri Jasbir Mor, Advocate)
VERSUS
1. Union of India through its Secretary, Govt. of India,
Department of Archaeological Survey of India, Janpath, New
Delhi.
2. The Director General, Archaeological Survey of India, Govt. of
India, Janpath, New Delhi.
3. Superintending Archaeologist, Archaeological Survey of India,
Chandigarh Circle Chandigarh, Bays No. 51-52, Sector 31-A,
Chandigarh.
4. The Conversation Assistant, Archaeological Survey of India,
Sheikh Chilli Tomb, Thanesar, Distt. Kurukshetra, Haryana.
....RESPONDENTS
ORDER (Oral)
SANJEEV KAUSHIK, MEMBER (J) Learned counsel for applicant after arguing for some time, seeks permission to withdraw the instant Original Application 2 (OA No. 060/00174/2018 ) (O.A.), with liberty to file fresh one, on the same cause of action, with better particulars.
2. Therefore, the O.A. is dismissed as withdrawn, with liberty as prayed for.
(P. GOPINATH) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 13.02.2018
`SK'
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(OA No. 060/00174/2018 )