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Judgment
2 paragraphs · 65 words
Justice L. Narasimha Reddy, Chairman:
Learned counsel for the applicant submits that feeling aggrieved by the impugned order of compulsory retirement, the applicant sought review and the same is pending. In this background, he seeks permission of the Tribunal to withdraw the OA. Permission is accorded and the OA is dismissed as withdrawn, leaving it open to the applicant to pursue the remedy of review.