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Judgment
5 paragraphs · 106 words
1.
Mr. Mahapatra, learned Standing Counsel for the petitioner submits, on instructions, that the petitioner is agreeable to comply with the impugned order of the Central Administrative Tribunal1 within a period of three weeks from today but prays that the order may not be treated as a precedent.
2.
In view of the aforesaid, we direct the petitioner to comply with the impugned order within a period of three weeks from today.
3.
We make it clear that the impugned order shall not be treated as a precedent in other matters.
4.
The writ petition stands disposed of. Pending applications also stand disposed of.
Footnotes
- 1.“Tribunal” hereinafter