Vijesh Mahala vs Union Of India & The Commandant & ...
2016 Latest Caselaw 1091 Del

$~11*        IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11266/2015
      VIJESH MAHALA                                ..... Petitioner
                        Through : Mr. Shyam Singh Sisodia, Advocate

                     versus
      UNION OF INDIA & THE COMMANDANT & ANR ..... Respondents
                     Through : Mr. Bhagwan Swaroop Shukla, Adv.
                     with Mr. B.K. Rout, Pairvi Officer and
                     Mr. S.S. Sejwal, Law Officer
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

% 11.02.2016

1. The present petition has been filed by the petitioner praying inter

alia for quashing the order dated 10.8.2013 passed by the Disciplinary

Authority inflicting a punishment of 'stoppage of increment of five years

with cumulative effect' on him and the order dated 10.6.2014, dismissing

the appeal filed by him against the aforesaid order.

2. Counsel for the respondents has produced the records in terms of

the previous order, which we have perused.

3. After addressing arguments for some time, learned counsel for the

petitioner seeks leave to withdraw the present petition.

4. Leave, as prayed for, is granted. The writ petition is dismissed as

withdrawn.

HIMA KOHLI, J

SUNIL GAUR, J FEBRUARY 11, 2016/sk/ap