Counsel for the applicant submits that when the present O.A. was filed, the applicant was not in the know of the fact that he has been declared deserter and it has been submitted that keeping in view the mental condition of the applicant, he be allowed to report to the Depot, Signal corps Jabalpur for taking appropriate action by competent authority, instead of reporting before the concerned police station.
2. Counsel for the applicant further submits that under instructions of the applicant, she withdraws the O.A. with liberty to seek appropriate action against the order which may be passed by the competent authority.
3. Learned counsel for the respondents submits that although as per the order dated 09.08.2017, the applicant was directed to report to Depot Regiment (Corps of Signals). Jabalpur by 31 August, 2017 but he did not report. However, Respondents have no objection if the directions are issued to the applicant to report to Depot Regiment (Corps of Signals), Jabalpur for taking necessary action against him.
4. Under the circumstances, the applicant is directed to report to Depot Regiment (Corps of Signals), Jabalpur on or before 14.08.2018.
5. In view of the statement made by Counsel for the applicant the O.A. is dismissed as withdrawn with liberty as prayed for.
5. A copy of this order be given ‘DASTI’ to counsel for both the parties.
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