Central Administrative Tribunal - Chandigarh
Ranjit Singh vs Deptt Of Electronics Information ... on 10 April, 2026
O.A.No. 60/410/2026
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No. 60/410/2026
Chandigarh, this the 10th day of April, 2026
HON'BLE MR. RAMESH SINGH THAKUR, MEMBER (J)
HON'BLE MRS. ANJALI BHAWRA, MEMBER (A)
Ranjit Singh son of Shri Dhanna Ram, aged 61 years, retired as Senior
Technician-B, Semi Conductor Laboratory, Ministry of Electronics &
Information Technology, Govt. of India, Sector 72, SAS Nagar, Punjab
(India)-160071 resident of 316, Sector 4, Green Valley Mundi
Kharar-140301 (Punjab).
(Group 'C' employee)
...Applicant
(BY ADVOCATE: Mr. Harish Chandra)
VERSUS
1. Union of India through Secretary, Ministry of Electronics and
Information Technology (MeitY), Electronics Niketan, 6 CGO Complex,
Lodhi Road, New Delhi-110003.
2. Semi Conductors Laboratory, Ministry of Electronics & Information
Technology, Govt. of India, Sector 72, SAS Nagar, Punjab
(India)-160071, through Director General.
3. Head, Personnel & General Administration, Semi Conductors
Laboratory, Ministry of Electronics & Information Technology, Govt. of
India, Sector 72, SAS Nagar, Punjab (India)-160071.
...Respondents
(BY ADVOCATE: Mr. Sanjay Goyal, Sr. CGSC)
ORDER
Per: RAMESH SINGH THAKUR, MEMBER (J):
1. Heard for some time.
2. Learned counsel for the applicant seeks permission to withdraw this O.A with liberty to file afresh on the same cause of action, if occasion arises.
3. In view of such a position, this O.A is dismissed as withdrawn with liberty as above. No order as to costs.
(ANJALI BHAWRA) (RAMESH SINGH THAKUR)
Member (A) Member (J)
bp
BHANU PARTAP 2026.04.23 14:11:44+05'30'