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Judgment
4 paragraphs · 78 words
Hon’ble Mr. R.N. Singh, Member (J):
In the present OA, the applicant has challenged the order dated 18.03.2020 (Annexure A-1) vide which his services have been terminated by the respondents.
2.
Learned counsel for the applicant, at the outset, seeks permission to withdraw the OA with liberty to approach the Appellate Authority under the respondents for redressal of his grievances. Permission is granted.
3.
OA stands dismissed as withdrawn with liberty as aforesaid. No order as to costs.