R.D. KAUSHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 18/4/2012 passed by the High Court of Judicature at Delhi, in Writ Petition (Civil) No. 8503/2010, thereby setting aside the judgment dtd. 7/7/2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the learned CAT") in Original Application No. 3663/2009.

(3.) The facts leading to the present appeal are thus: