Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Delhi

S. Narasimhaiah vs Government Of India Through Secretary on 9 January, 2012

      

  

  

 Central Administrative Tribunal
Principal Bench

OA No. 1109/2011
MA No. 835/2011

New Delhi, this the 9th day of January, 2012

Honble Mr. Justice V.K. Bali, Chairman
Honble Dr. Veena Chhotray, Member (A)

S. Narasimhaiah, K.A.S.
Additional Secretary to Government 
Food, Civil Supplies and Consumer,
Affairs Department, Room No. 31, 
Ground Floor, Vikasa Soudha,
Bangalore-560001.							Applicant


(By Advocate: Mr. Abhishek Garg)

Versus

1.	Government of India through Secretary, 
Department of Personnel & Training,
North Block, New Delhi.

2.	Union Public Service Commission 
	Through the Secretary,
Dholpur House, Shahjahan Road,
New Delhi.

3.	Government of Karnataka through Chief Secretary,
Vidhan Saudba,
Bangalore  560 001.

4.	Sathyamurthy, K.A.S.
Deputy Commissioner,
Koppal District Koppal,
Karnataka State.

5.	Prabhakarappa N.
	Deputy Commissioner
Kolar District-Kolar
Karnataka State.

6.	Adoni Syed Saleem
	Managing Director
Karnataka Food and Civil Supply Corporation,
Bangalore, Karnataka.

7.	Nandkumar B.G., Joint Secretary to
	Honble Chief Minister of Karnataka,
Vidhan Saudha Bangalore, Karnataka.
8.	Chakravarthy Mohan,
	Director Pre-University Education,
	Department & Director Karnataka
	Examination Authority (CET Cell)
	Technical Education Building,
	Palace Road, Bangalore.

9.	Srivara H.G.
	Deputy Commissioner
Haveri District Haveri,
Karnataka State.					       Respondents

(By Advocate: Mr. R.N. Singh, Ms. Kiran Suri with Mr. S.J. Amith and  
                          Mr. R.K. Shukla for Mr. Devesh Singh)

ORDER (ORAL)

Justice V.K. Bali, Chairman:

Counsel for the applicant in view of submissions made in paragraphs 5.2, 5.4 and 5.5 of the reply filed on behalf of Union of India and the written statement filed on behalf of the UPSC, where it is stated that the judgment of Punjab & Haryana High Court confirmed by the Honble Supreme Court will be followed, seeks to withdraw this Original Application. Ordered accordingly.

(Dr. Veena Chhotray)						(V.K. Bali)
   Member (A)							Chairman

/naresh/