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Judgment
Per:Hon’ble Mr. R.N. Singh, Member (J)
By way of the present OA filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:
(i)That the Hon’ble Tribunal after examining the legality and validity of the impugned letter dated 16.09.2025 be pleased to direct the Respondents to modify the seniority of the applicant by re- casting from the deemed dated 16.02.2012 at par with the respondent No. 4 as per annexure A-3.
(ii)That the Hon'ble Tribunal be pleased to direct (ii) the Respondents to grant promotional and pay benefit notionally at par with the respondent No. 4
(iii)Grant any other relief as may deem fit and proper in the facts and circumstances of the case in the favour of applicant.
Learned counsel for the applicant admits that though the applicant is aggrieved by the order/communication dated 16.09.2025 (Annexure A-1), however, a copy of the orders/communications, five in number, in the impugned order dated 16.09.2025, have not been placed on record.
In the facts and circumstances, at this stage, learned counsel for the applicant seeks permission to withdraw the present OA with liberty to the applicant to approach this Tribunal after looking into the said five orders/communications and, if so advised, of course, in accordance with the relevant law on the subject.
Permission sought is granted. The OA stands dismissed as withdrawn with liberty as aforesaid.