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    JASMER SINGH v. M/O ENVIRONMENT AND FORESTS

    1

    CENTRAL ADMINISTRATIVE TRIBUNAL

    CHANDIGARH BENCH

    O.A. No. 1362/2021

    Chandigarh, this the 28.08.2024

    HON'BLE SH. RAMESH SINGH THAKUR MEMBER (J) HON'BLE MRS. ANJALI BHAWRA, MEMBER (A)

    1. Jasmer Singh son of Sh. Atma Singh, aged 66 years, resident of H. No. 629, Phase-2, SAS Nagar, Mohali-

    16055

    2. Surjit Singh Gill son of Sh. Bacchan Singh, aged 65 years and 3 months, resident of Opposite Civil Courts, Reserve Forest, Phillaur, District Jalandhar, Punjab-

    144410

    Applicant

    (BY ADVOCATE: SH. RANDEEP SINGH )

    VERSUS

    1. Union of India through the Secretary to Government of India, Ministry of Environment Forest and Climate Change, Indira Paryavaran Bhawan, Jor Bagh Road, Aliganj, New Delhi-110003

    2. State of Punjab, through the Secretary to Government of Punjab, Department of Forest and Wild Life

    2

    Preservation, Punjab Mini Secretariat, Sector 9, Chandigarh-160009

    3. Union Public Service Commission through its Secretary, Dholpur House, Shahjahan Road, New Delhi-110069

    …Respondents

    (BY ADVOCATE: SH. SANJAY GOYAL SENIOR CGSC R-1,) SH.S.S.HIRA R-2, NONE FOR OTHERS)

    O R D E R(Oral)

    Per: SH. RAMESH SINGH THAKUR MEMBER (J):

    1. The order dated 26.03.2024 passed by respondent no. 1 has already been placed on record.

    2. Learned counsel for applicant seeks permission to withdraw this OA with liberty to challenge order dated 26.03.2024 passed by respondent no. 1

    3. Accordingly, this OA is dismissed as withdrawn with above liberty.

    (ANJALI BHAWRA) (RAMESH SINGH THAKUR)

    Member (A) Member (J)

    DB*

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    JASMER SINGH v. M/O ENVIRONMENT AND FORESTS
    (Aug 28, 2024)