PRASHANT RAMESH CHAKKARWAR Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Ms. Veena Adwani, the applicant who has appeared in person, requests that she may be allowed to withdraw the applications for impleadment as party to SLP(C) Nos. 11977-11978/2012 with liberty to avail appropriate remedy in the matter of destruction of her answer sheets by filing a petition before the Central Administrative Tribunal (for short, 'the Tribunal'). The request of Ms. Adwani is accepted and the applications are dismissed as withdrawn with liberty in terms of the prayer made.

(2.) If the applicant files an application before the Tribunal under Section 19 of the Administrative Tribunals Act, 1985 (for short 'the Act') within one month from today along with an application for condonation of delay under Section 21(3) of the Act, then the Tribunal shall entertain the prayer for condonation of delay and decide the O.A. on merits.

(3.) Learned Counsel for the applicants seeks permission to withdraw these applications.