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Judgment
In the present OA filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following reliefs:
“1.Call for record of the recommendation F.No. Pr. CCIT/pers/Misc/ Transfer ICT/CAT/ 2023-24/ 21046 dated 31.01.2024 and peruse the same,
ii.Quash and set aside the order dated 31.01.2024 passed by Income Tax Officer HQ, vide F.No. Pr. CCIT/pers/Misc/ Transfer ICT/ CAT/ 2023-24/21046,
iii.Direct the Respondents to consider the transfer applications in light of the Policy Decision dated 14.05.1990 issued by the Ministry of Finance, Department of Revenue, (CBDT) and act upon the recommendation and transfer the applicant from Nagpur region to Delhi region in terms of policy decision dated 14.05.1990,
iv.Grant any other relief which this Hon'ble Tribunal deems fit in the facts and circumstances of the case and in the interest of justice;
v.Allow the Application.”
The claim of the applicant has been contested by the respondents and they have filed reply. The applicant has not challenged the order dated 12.02.2021 (Annexure A-7) and/or an order dated 22.12.2020 (Annexure A-14), referred to in para 3 of such order.
After arguing for some time, learned counsel for the applicant seeks permission to withdraw the present OA to agitate his grievances afresh in accordance with law, if so advised.
Permission sought is granted. The OA is dimissed as withdrawn with liberty as aforesaid.