$~68 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 15447/2025, CM APPL. 63203/2025 & CM APPL. 63204/2025 
 
 REKHA DEWAN      .....Petitioner 
Through: Mr. Abhik Chimni, Mr. Rishabh Gupta, Mr. Gurupal Singh, Ms. Pranjal Abrol, Mr. Ayan Dasgupta Samarendra, Advs. 
 
versus 
 
 GOVERNMENT OF NCT  
OF DELHI & ORS.         .....Respondents 
Through: Mr. Vivekanand Mishra, SPC with Mr. Vivek Nagar, GP 
Mrs. Avnish Ahlawat, SC for GNCTD, Mr. Nitesh Kumar Singh, Adv. 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    O R D E R (ORAL) 
%            09.10.2025 
  
1. Mr. Abhik Chimni, learned Counsel for the petitioner seeks leave to withdraw this petition and institute the cause before the Central Administrative Tribunal1 as it is amenable to jurisdiction of the Tribunal, keeping in view the judgment of Seven-Judge Bench of the Supreme Court in L. Chandra Kumar v Union of India2. 


1 “Tribunal” hereinafter 
2 (1997) 3 SCC 261 
 
2. Leave and liberty is granted as aforesaid. 


 
3. The petition is disposed of as withdrawn.  


 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 9, 2025/rjd