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Judgment
Hon’ble Mr. R.N. Singh, Member (J):
By filing the present OA under Section 19 of the Administrative Tribunals Act, 1985, the applicant is seeking the following reliefs:
“(a)call for the record and perused the same:
(b)quash and set aside the impugned order dated 15/10/2021 passed by respondent No. 3 wherein final Answer Keys as well as provisional merit-list is published thereby denied the change in final key marks and change in marks obtained by the applicant thereby denying the promotion to the post of Junior Works Manager (Tech), being illegal and arbitrary and unsustainable in the eyes of law.
(c)quash and set aside impugned order No.JRTT-70/2020/LDCE/PER/GB dated 30/11/2021 issued by respondent No. 2, a final promotion (list) for OFAJ candidates in the select list has been issued vide impugned order No. 1106/LDCE/JWM(T) dated 07/ 12/2021 by respondent No. 4 being contradictory, arbitrary illegal and unsustainable in the eyes of law;
(d)direct the respondent to correct their mistake and update the Final Answer Key after considering the 3 questions as contested by the applicant in General Engg. Paper and accordingly upgrade the mark-list of the applicant;
(e)direct the respondents to appoint the applicant to the post of JWM (T/ Mech.) w.e.f. 30/11/202 1 and grant pay, allowances and all other consequential benefits arising thereof including arrears of pay alongwith interest @ 12% p.a.
(f)grant any other relief which this Hon'ble Tribunal deems fit and proper in the facts and circumstances of the case, may also be granted.”
Today at the outset, learned counsel for the applicant, under instructions, seeks permission to withdraw the present OA. Permission is granted.
OA stands dismissed as withdrawn.
There shall be no order as to costs.