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Judgment
R.N. Singh, Member (J)
Heard learned counsel for the applicant for sometime.
The applicant has filed the present Application under section 19 of the Administrative Act, 1985 to challenge the order dated 12.06.2020 (Annexure P-1) vide which the applicant's services have been terminated. Sh. V.S.R. Krishna, learned counsel who appears for respondent nos. 1 and 2 on advance service, at the outset submits that one Sh. Ashish Patil has already been appointed on the post on which the applicant has been working and said Sh. Patil has joined the said post on 20.08.2020. Sh. Pradhan, learned counsel for the applicant submits that he is not aware of the particulars of Sh. Patil nor he is having a copy of the order of appointment of Sh. Patil.
Sh. Krishna submits that he will supply a copy of the appointment order of Sh. Patil, to the learned counsel for the applicant positively within three days from today.
In view of the aforesaid, Sh. Pradhan, learned counsel for the applicant seeks permission to withdraw the OA with liberty to file a better OA in accordance with the law. Permission is granted.
The OA stands dismissed as withdrawn with liberty as aforesaid. No order as to costs.