Naresh Panchal vs Govt. Of NCT Of Delhi & Others

R.N. Singh, Member (J)

We have perused the pleadings on record.

The MA no. 337/2021 has been filed by the applicant praying therein to allow him to withdraw the aforesaid OA.

We have gone through the MA. It is asserted therein in the MA that the applicant was posted to Tihar Jail vide order dated 15.01.2018 and joined

the duty on 23.01.2018. Subsequently, he received an order dated 25.01.2018 vide which the services of the applicant were ordered to be surrendered

from Prisons Department with immediate effect with direction to report the Department of Health & Family Welfare, Govt. of NCT of Delhi. He

further asserted therein in the MA that the applicant made a representation but the same was not considered and the applicant filed the present OA

for quashing the order dated 25.01.2018 under reference.

In response to the notice from this Tribunal, respondents are stated to have filed counter reply. However, during pendency of the OA, applicant is

stated to have been posted back to Central Jail.

It is also averred therein in the MA that in view of the aforesaid facts, present OA has become infructuous and, therefore, the applicant wishes to

withdraw the OA.

The MA is supported by the duly sworn affidavit by the applicant, Sh. Naresh Panchal.

In the facts and circumstances, MA is allowed to the extent that the applicant is allowed to withdraw the aforesaid OA.

MA is disposed of accordingly and the OA No. 1107/2018 stands dismissed as withdrawn accordingly.

At this stage, Sh. S.N. Gupta, learned counsel for the applicant joined the proceedings and he was apprised about the aforesaid order.