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Judgment
Hon’ble Mr. R.N. Singh, Member (J)
In the present O.A. filed under Section 19 of the Administrative Tribunals Act, 1985, the applicants have prayed for the following relief(s):-
“ (i) That the Hon'ble Tribunal may graciously be pleased to pass an order of quashing the impugned Notification dated 2.9.2026 by which the proviso has been inserted below sub rule (7) of Rule 37 of CCS(Pension) Rules, 2021 for the employees working in Ordnance Factories (OFB) declaring to the effect that the same is illegal, arbitrary and discriminatory.
(ii)That the Hon'ble Tribunal may graciously be pleased to pass an order of quashing the impugned order dated 15.6.2026 and impugned condition 1.2 (c) of the impugned order dated 25.06.2026 and consequently, pass an order of considering the case of the applicants for their redeploy- ment as per Rule-37 (7) (sub rule-7 )of the CCS (Pension) Rules, 2021.
(iii)Any other relief which the Hon'ble Tribunal deem fit and proper may also be granted to the applicants along with the costs of litigation.”
Today, learned counsel for the applicants, under instructions, submits that keeping in view the recent developments, the applicants seek permission to withdraw the present O.A. with liberty to them to agitate their surviving grievances, if any, in accordance with law.
The permission is granted.
The O.A. stands dismissed as withdrawn with liberty as prayed for. Associated M.A. also stands disposed of accordingly.
There shall be no order as to costs.