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Central Administrative Tribunal - Jabalpur

Sharad Kumar Yadav vs M/O Railways on 22 February, 2024

                               1                             OA No.200/657/2015



     CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
                       JABALPUR
                Original Application No.200/657/2015
        Jabalpur, this Thursday, the 22nd day of February, 2024
HON'BLE MR. JUSTICE AKHIL KUMAR SRIVASTAVA, JUDICIAL MEMBER
 HON'BLE MR. KUMAR RAJESH CHANDRA, ADMINISTRATIVE MEMBER
 1. Sharad Kumar Yadav (Goods Guard), S/o Late M.R. Yadav, Date of Birth -
 03.05.1977, R/o Padum Nagar East, Near Old Age Home, Bhilai,
 Chhattisgarh.

 2. Devashish Kumar Bhandari (Goods Guard), S/o Late M.M. Bhandari, Date
 of Birth - 15.02.1987, R/o Indira Nagar, B.M.Y Charoda, Chhattisgarh.
                                                                 -Applicants
 (By Advocate - Shri Devanshu Nandy)
                                          Versus
 1. Union of India through its General Manager, South East Central Railway,
 Bilaspur, C.G. - 495001.

 2. Chief Prersonal Officer, South East Central Railway, Bilaspur, C.G.
 495001.

 3. Sr. Divisional Personal Officer, South East Central Railway, Raipur
 Division, Raipur - 492001, C.G.

 4. Divisional Railway Manager, South East Central Railway, Raipur Division,
 Raipur - 492001, C.G.                                      -Respondents

 (By Advocate - Shri D.S. Baghel)
                          O R D E R (O R A L)

By Akhil Kumar Srivastava, JM.-

Learned counsel for the applicants seeks permission to withdraw this Original Application.

2. Learned counsel for the respondents has no objection to it.

3. Accordingly, permission to withdraw this O.A is granted and the Original Application is dismissed as withdrawn.

(Kumar Rajesh Chandra) (Akhil Kumar Srivastava) Administrative Member Judicial Member am/-