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Punjab-Haryana High Court

Narinder Pal Singh vs Central Administrative Tribunal on 30 October, 2012

Bench: Satish Kumar Mittal, Inderjit Singh

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                  CWP No. 21403 of 2012
                                          DATE OF DECISION : 30.10.2012

Narinder Pal Singh
                                                            .... PETITIONER
                                   Versus
Central Administrative Tribunal, Chandigarh Bench, Chandigarh and others

                                                        ..... RESPONDENTS

CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
         HON'BLE MR. JUSTICE INDERJIT SINGH


Present:    Mr. Vivek Salathia, Advocate, for the petitioner.

                   ***

SATISH KUMAR MITTAL, J. ( Oral ) Narinder Pal Singh has filed this petition against the order dated 25.9.2012 (Annexure P-1), passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh, whereby Original Application No. 730/PB/2012, filed by the petitioner, challenging his transfer from Wagon Shop to Works and Stores Section, has been dismissed.

After arguing for some time, when this court was not inclined to interfere in the genuine transfer of the petitioner, learned counsel states that the petitioner may be permitted to withdraw this petition.

Dismissed as withdrawn.

Sd/-

( SATISH KUMAR MITTAL ) JUDGE Sd/-

October 30, 2012                                 ( INDERJIT SINGH )
ndj                                                    JUDGE