Central Administrative Tribunal - Delhi
Hc (Exe.) Satyendra Kumar vs Gnct Of Delhi on 16 May, 2012
Central Administrative Tribunal Principal Bench OA No.1662/2012 New Delhi, this the 16th day of May, 2012 Honble Dr. Veena Chhotray, Member (A) Honble Dr. Dharam Paul Sharma, Member (J) HC (Exe.) Satyendra Kumar, No.391/SB (Now 555/SB) PIS No.28862409 Presently posted at Special Cell Lodhi Colony, New Delhi S/o Late Shri Balbir Singh, R/o House No.C-246, Gali No.9, Ganga Vihar, PS Gokul Puri, Delhi-110094 Group C, Aged 45 years. Applicant (By Advocate Shri Sourabh Ahuja) Versus 1. GNCT of Delhi, Through Lt. Governor, Govt. of NCT of Delhi, Raj Niwas, Delhi. 2. Commissioner of Police, Police Head Quarters, IP Estate, MSO Building, New Delhi. 3. Deputy Commissioner of Police, HQs (Establishment), PHQ, IP Estate, MSO Building, New Delhi. Respondents. ORDER (ORAL) Dr. Veena Chhotray,Member (A) :
After arguing the matter at some length, the applicants learned counsel seeks to withdraw this OA submitting that the applicant wants to avail the departmental remedy at the first instance.
2. Accordingly, the Original Application is dismissed as withdrawn.
( Dr. Dharam Paul Sharma ) ( Dr. Veena Chhotray )
Member (J) Member (A)
rk