Central Administrative Tribunal - Delhi
Smt. Bharti Bahuguna vs Union Of India Through Its Secretary on 23 December, 2011
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.4623/2011 Friday, this the 23rd day of December 2011 Honble Shri M.L. Chauhan, Member (J) Smt. Bharti Bahuguna w/o Mr. Ashok Kumar Bahuguna r/o 251, Vikas Kunj, Vikas Puri New Delhi-18 ..Applicant (By Advocate: Shri Atit Jain) Versus 1. Union of India through its Secretary Ministry of Human Resource Development Shastri Bhawan, Dr. Rajendra Prasad Road New Delhi 2. Kendriya Vidyalaya Sangathan Through its Commissioner Head Office 18, Institutional Area Shaheed Jeet Singh Marg New Delhi-16 3. Kendriya Vidyalaya Sangathan Through its Secretary New Mehrauli Road New Delhi-67 4. Assistant Commissioner Kendriya Vidyalaya Sangathan (DR) JNU Campus, New Delhi-67 5. Kendriya Vidyalaya No.2 (II Shift) Through its Principal Delh Cantt Near APS Colony, NH 8, Gurgaon Road New Delhi-10 ..Respondents O R D E R (ORAL)
Learned counsel for applicant submits that he wants to withdraw this OA at this stage with liberty reserve to the applicant to file substantive OA for the same cause of action.
2. In view of what has been stated above, applicant is permitted to withdraw the present OA, which shall stand disposed of in the aforesaid terms. ( M L Chauhan ) Member (J) /sunil/