AI Structured Summary
Not yet generated for this judgment
Judgment
R. N. Singh, Member (J)
The present OA has been filed by the applicant seeking the following reliefs:-
“1. Quash/set aside the impugned termination order No.EO No.244 dated 14.09.2012 issued as No.F.3 (308)/ND-9/DDA/1204 with all the
consequential benefits including but not confined to the arrears of salary for the interregnum period;
Direct the respondents, in view of the applicant’s medical/mental condition, to be considerate and compassionate with him in any future action
qua him; and
Make any other order as deemed fit and proper in the facts and circumstances.â€
After arguing for some time, learned counsel for the applicant seeks permission to withdraw the OA with liberty to the applicant to raise the issue
before the competent authority under the respondents in accordance with law.
Permission is granted. The OA stands dismissed as withdrawn with liberty as aforesaid.