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Judgment
As Per: Hon’ble Mr. Ajay Pratap Singh, Member (J)
Learned counsel appearing for the respondents raised a preliminary contention that the present O.A. has been filed to grant Grade Pay of Rs. 4600/- in PB-II with all consequential benefits and the applicant is claiming substantive relief against the rejection order dated 12.11.2020 and same has not been impugned in the present O.A. The substantive relief is claimed against OM dated 12.11.2020 and the relief clause is defective, hence, the present O.A. deserves to be dismissed in limine.
Learned counsel appearing for the applicant, after arguing for some time, seeks permission to withdraw the present O.A. with liberty to file rectified O.A. challenging order dated 12.11.2020 in accordance with law.
Learned counsel appearing for the respondents submits that the issue of limitation be kept open if any rectified O.A. is filed.
In view whereof, present O.A. stands dismissed as withdrawn with aforesaid liberty.
The fresh O.A., if so filed, shall be dealt on its own merits.
Accordingly, M.A./3513/2025 shall also stands disposed of.