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Judgment
By Hon’ble Mr. Manish Garg, Member (J)
In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:-
“(a)Issue an appropriate order or direction quashing and setting aside the Impugned Order bearing No. 11019/162/2026/Admn. (E-315609) dated 04.06.2026, issued by Respondent No. 2, whereby the Provisional offer of Appointment dated 20.02.2026 issued in favor of the Applicant for the post of Deputy Manager (Technical) has been withdrawn;
b)Issue an appropriate order or direction directing the Respondents to restore and give effect to the Provisional Offer of Appointment dated 20.02.2026 and appoint the Applicant to the post of Deputy Manager (Technical) with all consequential service benefits;
c)Direct the Respondents to grant the Applicant notional seniority, continuity of service, pay fixation and all consequential benefits, including arrears of pay and allowances, from the date on which other similarly situated candidates appointed pursuant to the same recruitment process joined service, together with all attendant benefits;
d)Pass such other or further order(s), direction(s) or relief(s) as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case, in the interest of justice, equity and good conscience.
Learned counsel for the applicant, on instructions, submits that the grievance of the applicant, at this stage, stands redressed and, therefore, seeks permission to withdraw the present Original Application with liberty to approach the appropriate forum in case any grievance still survives.
In view of the aforesaid submission, the Original Application is disposed of as withdrawn, with liberty to the applicant to approach the appropriate forum, in accordance with law, in case any grievance still survives.
The Original Application stands disposed of in the aforesaid terms. The pending M.A.s, if any, also stand disposed of.
No order as to costs.