Nb Sub Gamit Ramesh Bhai v. Union Of India

The learned counsel for the applicant states that she does not press the present OA with liberty to assail the order which has been passed by the respondents not granting him the correct anti-date seniority. The learned counsel for the respondents does not have any objection.

2. Having regard to the aforesaid statement made by the learned counsel for the applicant at the Bar, the OA is dismissed as not pressed.