AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 82 words
Mr. Neeraj, learned Sr. CGSC, submits that since the Competent Authority in other identical matter listed today (OA 2662/2021 etc.) has, as a matter of principle, decided that similarly situated employees would be permitted to participate in the counseling, the respondents have no objection if this OA is also disposed of in terms of the order passed in those matters.
In view of the aforesaid, we dispose of this matter in the light of the orders passed in OA 2662/2021 etc.
DASTI