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Central Administrative Tribunal - Chandigarh

Rohit Kumar vs Education Deptt., Ut Chandigarh on 13 November, 2017

Author: P. Gopinath

Bench: P. Gopinath

                                                                                   1




         CENTRAL ADMINISTRATIVE TRIBUNAL
                  CHANDIGARH BENCH
                            ...
OA No.060/00962/2017        Date of decision: 13.11.2017.
                            ...
CORAM: HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J)
         HON'BLE MRS. P. GOPINATH, MEMBER (A)
                            ...
Rohit Kumar, aged 29 years, S/o Sh. Balbir Singh, Resource
Person in Dept. of Defence and Strategic Studies, O/o Post
Graduate Govt. College, Sector 11, Chandigarh, R/o House
No.534/2, Sector 40-A, Chandigarh (Group-B).
                                                                    ...APPLICANT
(Present : Mr. Kiran Pal Singh, Advocate)

                                           VERSUS
1.        Union   Territory     of   Chandigarh        through     its   Education
          Secretary, Secretariat, Sector 9, Chandigarh.
2.        Director of Higher Education, U.T. Secretariat, Sector 9,
          Chandigarh.
3.        Director of Public Instruction (Colleges), U.T. Secretariat,
          Sector 9, Chandigarh.
4.        Post Graduate Govt. College, Sector 11, Chandigarh through
          its Principal, Sector 11, Chandigarh.
                                                            ...RESPONDENTS
(Present : Mr. Arvind Moudgil, Advocate)
                                 ORDER (ORAL)

...

HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J):-

At the very outset, learned counsel for the applicant intends to withdraw the present Original Application (OA.
Therefore, the instant OA is hereby dismissed as withdrawn, as prayed for.



          (P. GOPINATH)                          (JUSTICE M.S. SULLAR)
           MEMBER (A)                                 MEMBER (J)

                                                           Dated: 13.11.2017.
`rishi'


                                                                 OA No.060/00962/2017