Central Administrative Tribunal - Delhi
Dr. A.K. Dawar S/O Sh. S.L. Dawar vs Union Of India Through Secretary on 29 July, 2011
Central Administrative Tribunal Principal Bench OA 2730/2011 New Delhi, this the 29th day of July, 2011 Honble Mr. Justice V.K. Bali, Chairman Honble Dr. R. C. Panda, Member (A) Dr. A.K. Dawar s/o Sh. S.L. Dawar R/o M-39-C, Rajouri Garden, New Delhi 110 027. Applicant (By Advocate: Mr. S.C. Saxena) Versus 1. Union of India through Secretary, Ministry of Labour, Sharam Shakti Bhawan, New Delhi 110 001. 2. Director General, ESI Corporation, Panchdeep Bhawan, CIG Road, New Delhi 110 002. Respondents ORDER (ORAL) Justice V.K. Bali, Chairman:
After arguing for some time, Mr. Saxena, counsel representing the applicant seeks permission to withdraw this Original Application with liberty to the applicant to make representation against his five ACRs, which all are below benchmark either on the ground that they were not communicated to him or that downgraded done by reviewing officer was not justified, as the case may be, and file fresh Original Application if the representation that may be made by the applicant does not yield success.
2. With leave and liberty, as prayed for, present Original Application is dismissed as withdrawn.
(Dr. R.C. Panda) (V.K. Bali)
Member (A) Chairman
/naresh/