Central Administrative Tribunal - Mumbai
Rattan Uttam Kale vs Indian Air Force on 26 June, 2019
d O4 No 22GR03 862015 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBA BENCH, MUMBAL ORIGINAL APPLICATION No.210/00366/2015 Date of Decision: 26" June, 2019 CORAM? RLVIIAYKUMAR, MEMBER (4} RUN, SINGH, MEMBER 63) Rattan Uttam Kale, Age : 31 years, Unemployed, Residing at: Village + PO ~ Lahavit P/S Devlali Camp, Dist. Nasik; Pin 422 401, ~ Applicant (By Advocate Ms. Vaistali Azane) VERSUS Ll. The Union of India, Through Wing Commander Joint Director Air Headquarters, Vayu Bhawan, Rafi Mare, New Delhi 110 106.
2. Central Airmen Selects Board, Air Force Station Naraina, Brar Square, Delhi Cantt. New Delhi. 110 G10. te Air Officer Commanding, 24 Equipment Depert, Adr Farce Station, Deviali 422 361,
4. Wing Commander, Head Quarter Maintenance Command, Indian Air Foree, Vayusen Nagar, Nagpur 440 007. - Kespondents (By Advocate Shri RR Shetty) ORDER {Oral} Per RN Singh, Member (9 Heard both the leamed counsels for the parties. 2 Taking in view the objection raised by the respondents regarding jurisdiction of this Tribunal in the matter, the learned counsel for the applicant seeks permission to withdraw the present GA with liberty to approach the appropriate court of competent jurisdiction.
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3 In view of the above, the OA is dismissed as withdrawn with Hberty as above.
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