Tribunals and CommissionsSingle Bench(2026) 10 CAT CK 3314

Om Prakash Singh vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 8 October 2026

HON’BLE JUDGES
Om Prakash VII, J
RESULT
Dismissed
CASE NUMBER
Original Application No.991/2025

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Judgment

6 paragraphs · 120 words

Shri Rajat Kumar Singh, learned counsel for the applicant and Shri Amitabh Kumar Sinha, learned counsel for the respondents were present at the time of hearing.

2.

At the outset, learned counsel for the applicant states that OA be dismissed as withdrawn to approach before appropriate authority.

3.

Learned counsel appearing for the respondents did not oppose the submissions made by the learned counsel appearing for the applicant.

4.

I have considered the submissions made by the learned counsel for the applicant and perused the records.

5.

In view of the above, the present Original Application is dismissed as withdrawn with liberty to the applicant to approach before appropriate forum.

6.

Pending M.A., if any, stands disposed of. No costs.