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Judgment
After arguing at length, learned counsel for the applicant seeks permission to withdraw the OA stating that after the impugned order dated 21.09.2011 (Annex A-1) the disciplinary proceedings referred to therein impugned order have culminated into an order dated 27.10.2013, a copy of which the learned counsel for the applicant has placed on record. The operative portion of that order reads as under:
"You have shown carelessness in your work, however in view of the fact that no formal training was given to you prior to this, the penalty imposed by D.A. i.e. "Reduction by one stage in same time scale of pay for one year with future effect" dated 11.04.2013 is reduced to that of "Reduction by two stages in same time scale of pay i.e. 5200-20200-2400(GP) @13,150/- for a period of three months without future effect".
Learned counsel for the applicant submits that the Appellate Authority vide the aforesaid order dated 27.10.2013 has considered his case sympathetically and therefore the applicant wants to make a fresh representation against the impugned order dated 21.09.2011.
In view of the above, the OA is dismissed as withdrawn with liberty to the applicant to make a representation to the competent authority within three weeks from the date of receipt of certified copy of this order. In case such representation is made by the applicant within the time so stipulated, the Respondent No.2 is directed to consider the same in accordance with relevant rules and instructions, and pass a reasoned and speaking order within twelve weeks of receipt of such representation. No order as to costs.