MOHD ABDULLAHA Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

(1.) THE learned counsel for the respondents have relied upon Cabinet decision No.1403 dated 12.05.2008 approving the proposal to modify the proposed regulation for teachers of ISM/AYUSH stream of medicine.

(2.) LEARNED counsel for the petitioner contends that these documents which have been relied upon by the respondents along with affidavit dated 07.12.2010 were not before the Tribunal and were not considered by the Tribunal. Therefore, he seeks to withdraw the writ petition with liberty to seek review of impugned order dated 12.09.2008 passed in O.A. No.1762/2008 titled Dr. Mohd. Abdullha v. Govt. of NCT of Delhi, through Chief Secretary on the basis of pleas and documents which were not before the Tribunal in accordance with law. Dismissed as withdrawn with the liberty as prayed for.