Central Administrative Tribunal - Delhi
Monika D/O Shri Krishan vs The Delhi Subordinate Services ... on 26 March, 2009
Central Administrative Tribunal Principal Bench OA No. 771/2009 New Delhi, this the 26th day of March, 2009 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman (A) Monika D/o Shri Krishan, R/o House No. 204, (Campu Wali Gali) VPO Kanjhawala, Delhi 110 081. Applicant (By Advocate: Shri G.D. Bhandari) Versus 1. The Delhi Subordinate Services Selection Board (DSSSB), through The Secretary, Delhi Subordinate Services Selection Board, FC-18, Karkardooma Institutional Area, Delhi 110 092. 2. The Commissioner, Municipal Corporation of Delhi, Town Hall, Delhi. 3. The Chief Secretary, Govt. of NCT of Delhi, Delhi. Respondents ORDER (ORAL) Justice V.K. Bali, Chairman:
After arguing for some time, counsel seeks permission to withdraw this Application with liberty to file fresh one for the same cause of action after he may obtain information under Right to Information Act that the applicant was in the merit list commensurate to the advertised vacancies.
2. With leave and liberty as asked for, this Original Application is dismissed as withdrawn.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/