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Judgment
Hon'ble Mr. R.N. Singh, Member (J):
The applicants, 23 in number, who are working as Assistant Director under the respondents, have filed the present Original Application seeking pay parity with the Section Officer of the Central Secretariat Service.
After arguing for some time, Shri Joshi, learned counsel for the applicants seeks permission to withdraw the OA with liberty to the applicants to file a better OA in accordance with the relevant rules and law on the subject, if so advised. Permission is granted.
In view of the aforesaid, the present OA and the MA both stand dismissed as withdrawn with liberty as aforesaid. However, in the facts and circumstances, there shall be no order as to costs.