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Judgment
4 paragraphs · 82 words
Hon’ble Mr. R. N. Singh, Member (J):
In the present OA, the applicants have challenged the Advertisement No.F.1(351)/DSSSB/P&P/2017/Advt./827 dated 07.08.2017 (Annexure A-1).
2.
After arguing for some time, the learned counsel for applicants seeks permission to withdraw the OA with liberty to the applicants to raise their grievances before the competent authority by preferring a comprehensive representation for redressal of their grievances. Permission is granted. OA is dismissed as withdrawn with liberty as aforesaid. No costs.
Pending MA also stands disposed of.