Central Administrative Tribunal - Bangalore
Umesh L Halkar vs Department Of Atomic Energy on 30 March, 2026
1
O.A.No.170/00386/2025/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BENGALURU
ORIGINAL APPLICATION NO.170/00386/2025
DATED THIS THE 30th DAY OF MARCH, 2026
CORAM:
HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE DR. SANJIV KUMAR, MEMBER (A)
Sri. Sh. Umesh L. Halkar,
S/o Lingappa
Aged about 65 years,
Scientific Assistant-E (now retired)
Nuclear Power Corporation of India Ltd.
Kaiga Plant Site,
Kaiga,
Karwar, PIN 581 400. ......Applicant
(By Advocate, Ms. Maheshwari D.M.)
Vs.
Represented by the Site Director,
Department of Atomic Energy,
Nuclear Power Corporation,
India Limited (NPCIL) through
Kaiga Generating Station,
Kaiga Plant Site,
Karwar,
Karnataka - 581 400. .....Respondent
TARU LATA
TARU
CAT
BANGALORE
LATA
2026.03.30
16:06:50+05'30'
2
O.A.No.170/00386/2025/CAT/BANGALORE
O R D E R (ORAL)
PER: JUSTICE S. SUJATHA, MEMBER (J)
Learned counsel Ms. Maheshwari D.M. representing the applicant has filed a Memo dated 30.03.2026 seeking withdrawal of the O.A No. 386/2025 with liberty to approach the Hon'ble High Court of Karnataka to seek appropriate relief as provided under law.
2. The said Memo is placed on record.
3. Permission granted.
4. O.A stands dismissed as withdrawn with liberty as sought for.
All pending MA(s) stands disposed of accordingly. No order as to costs.
Sd/- Sd/-
(DR. SANJIV KUMAR) (JUSTICE S. SUJATHA)
MEMBER (A) MEMBER (J)
/tl/
TARU LATA
TARU
CAT
BANGALORE
LATA
2026.03.30
16:06:50+05'30'