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SATYAVIR SINGH DANGUR v. PRADIP KUMAR TRIPATHI, IAS & OTHERS
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
(Through Video Conferencing)
Chandigarh, this the 9thday of February, 2022 C.P. No. 060/6/2022
O.A. No. 060/383/2014
M.A. No. 060/370/2022
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative Tribunal, Chandigarh Bench, Chandigarh)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative Tribunal, Bangalore Bench, Bangalore)
Satyaveer Singh Dagur, aged about 38 years, S/o Sh. Rati Ram Dagur, working as Nursing Officer, Post Graduate Institute of Medical Education and Research (PGIMER), Sector-12, Chandigarh, R/o # 86-E, Shivalik Vihar, Nayagaon, Mohali.
....Petitioner
(By Advocate: Sh. Barjesh Mittal)
Versus
1. Pradip Kumar Tripathi, IAS, Secretry (Personnel), Government of India, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, North Block, Parliament House, New Delhi.
2. Rajesh Bhushan, IAS, Secretry, Department of Health and Family Welfare, Ministry of Health and Family Welfare, Government of India, Nirman Bhawan, New Delhi.
3. Prof. (Dr.) Surjit Singh, Officiating Director, Post Graduate Institute of Medical Education and Research, Sector 12, Chandigarh.
... .Respondents
2
O R D E R(Oral)
SURESH KUMAR MONGA, MEMBER (J):
1. After arguing the matter for some time, learned counsel for the petitioner stated that he has the instructions to withdraw the present Contempt Petition with liberty to file the same before the Hon'ble High Court.
2. Accordingly, the Contempt Petition is dismissed as withdrawn with liberty as aforesaid.
3. Since the Contempt Petition itself has been dismissed as withdrawn, therefore, nothing survives in Miscellaneous Application No. 060/370/2022 and the same is also disposed of as having been rendered infructuous.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
MEMBER (A) MEMBER (J)
ND*
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