Central Administrative Tribunal - Madras
S Muthuramalingam vs Ut Of Puducherry on 7 March, 2024
1 OA 310/00308/2024
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00308/2024
Dated Thursday the 7th day of March Two Thousand Twenty Four
CORAM :
HON'BLE MR. MANISH GARG, Member (J)
&
HON'BLE MR. VARUN SINDHU KUL KAUMUDI, Member (A)
S. Muthuramalingam @ Praveenkumar, S/o. M. Singaravel, No. 10, Vellalar
Street, Thirunallar - 609 607. ... Applicant
By Advocate Mr. C. Prakasam
Vs
1. The Under Secretary to Government
Department of Personnel and Administrative
Reforms (Personnel Wing)
Government of Puducherry
Puducherry 605 001.
2. The Transport Commissioner
Transport Department
Government of Puducherry
Puducherry 605 001.
3. The Deputy Secretary to Government
Agriculture Department
Government of Puducherry
Puducherry 605 001.
4. The Deputy Director (Admn)
Directorate of Industries and Commerce
Government of Puducherry
Puducherry 605 001. ... Respondents
By Advocate Mr. R. Syed Mustafa
2 OA 310/00308/2024
ORAL ORDER
(Pronounced by Hon'ble Mr. Manish Garg, Member(J)) In the instant OA, the applicant seeks the following relief:
"....to extend the relaxation of the upper age limit for the post of Grade-B post by extend benefits already given by the 1st respondent in G.O. Ms. No. 50, Department of Personnel and Administrative Reforms (Personnel Wing), Puducherry, dated 29.07.2022 and thus render justice."
2. When the matter is taken up for hearing, learned counsel for the applicant submits that the applicant wishes to withdraw this OA. Learned counsel for applicant prays for permission for the same. Necessary endorsement has been made in the OA records to that effect.
3. In view of the above, OA is dismissed as withdrawn. No order as to costs.
(Varun Sindhu Kul Kaumudi) (Manish Garg)
Member (A) Member(J)
07.03.2024
AS