1. Counter affidavit of the respondents is not available on record. Shri Das is directed to take up the issue with the office and ensure that the counter
affidavit already filed is taken on record or else a new counter affidavit with an affidavit of the Competent Authority is brought on record within two
weeks.
2. That apart, the crucial issue which warrants consideration is as to how the application submitted by the applicant seeking withdrawal of his
discharge vide Annexure A-3 dated 17.03.2021 was processed; when it was placed before the Competent Authority; what action taken by the
Competent Authority; on which date the Authority took a decision on the application and when it was communicated to the applicant. All these
documents or file pertaining to the aforesaid process be placed before the next date.
Treating as ‘Part-Heard, list the matter on 13th July, 2022 for further hearing.
Copy of this order be given ‘Dasti’.
