Tribunals and CommissionsDivision Bench(2022) 02 CAT CK 0371

John C Varghese vs Union Of India & Ors.

Central Administrative Tribunal, Ernakulam · Decided on 9 February 2022

HON’BLE JUDGES
P. Madhavan, Judicial Member · K.V. Eapen, Administrative Member
CASE NUMBER
O.A No.180/00467/2021

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Judgment

11 paragraphs · 184 words

P.Madhavan, Judicial Member

When the matter was taken up for consideration today, counsel for the applicant submits that he has filed a memo seeking permission to withdraw the OA. Permission granted. Counsel for the respondents is present. The O.A is dismissed as withdrawn. No order as to costs.

List of Annexures

Annexure A1- True copy of the representation dated 28.1.2019 submitted by the applicant.

Annexure A2- True copy of the recommendation dated 6.9.2019, preferred by the Chairperson, State Social Welfare Board, Kerala to the 2 respondent.

Annexure A3- True copy of the representation dated 9.6.2020 submitted by the applicant's mother.

Annexure A4- True copy of the representation dated 23.10.2020 submitted by the applicant's mother to the 2 respondent.

Annexure A5- True copy of the representation dated 1.6.2021 submitted by the applicant.

Annexure A6- True copy of the Letter No. KSSWB/FO/APO/JCV/2021-22/22 dated 1.6.2021 of the Chairperson, State Social Welfare Board, Kerala.

Annexure A7- True copy of the final order dated 8.6.2021 in OA 233/2021 on the file of this Hon'ble Tribunal.

Annexure A8- True copy of the Letter File No. (22906) 1-4/WO/93/FO Estt/1342 dated 4.8.2021.