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Judgment
Om Prakash VII, Member (J)
Shri Rakesh Maurya, learned counsel appearing for the applicant and Shri Chakrapani Vatsyayan, learned counsel appearing for the respondents, are present and heard.
At the outset, learned counsel for the applicant prayed that the O.A. be dismissed as withdrawn with liberty to the applicant to avail the departmental remedy.
Learned counsel for the respondents did not oppose the prayer made by learned counsel for the applicant.
We have considered the submissions made by learned counsel for the parties and perused the documents on record.
In view of the submission made by learned counsel appearing for the applicant, the O.A. is dismissed as withdrawn with liberty to avail the alternative remedy available at the departmental level.
All associated M.As. also stand disposed of. No order as to costs.