Central Administrative Tribunal - Jabalpur
Satya Narayan Rathore vs Union Of India on 7 December, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
MISCELLANEOUS APPLICATION NO.200/00989/2015
(in O.A. No.200/00084/2014)
Jabalpur, this Monday, the 07th day of December, 2015
MR. G.P.SINGHAL, ADMINISTRATIVE MEMBER
MR. M. NAGARAJAN, JUDICIAL MEMBER
Satya Narayan Rathore, S/o Shri G.R. Rathore, Aged about 45 years
Presently working as Addl. Collector, Raipur,
Dist. Raipur-492001 (C.G.) - Applicant
(By Advocate-Shri Manoj Sharma)
V e r s u s
1. Union of India, Through its Secretary, Department of Personnel,
Public Grievances and Pension, DoPT, North Block, New Delhi 110001
2. Union Public Service Commission, Through its Secretary,
Dholpur House Shah Jahan Road, New Delhi 110069
3. State of Chhattisgarh, Through its Secretary, Department of
General Administration Department, Mahanadi Bhawan,
Mantralay Naya Raipur (C.G.) 492002
4. Shri Anand Kumar Masih, Through Respondent No.03
State of Chhattisgarh, Through its Secretary, Department of
General Administration Department, Mahanadi Bhawan,
Mantralay, Naya Raipur (C.G.) 492002 -Respondents
(By Advocate Shri S.P. Singh)
O R D E R (ORAL)
By G.P. Singhal, AM:-
Heard the matter.
2. Learned counsel for the petitioner seeks to withdraw this Miscellaneous Application with liberty to file properly constituted Original Application in this matter.
3. In view of the above, the Misc. Application is dismissed as withdrawn with liberty as aforesaid.
(M. Nagarajan) (G.P.Singhal)
Judicial Member Administrative Member
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MA No.200/00989/2015