NATIONAL HIGHWAY AUTHORITY OF INDIA Vs. G ATHIPATHI

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Santosh Kumar, learned counsel for the appellant and Mr. A. Lakshminarayanan, learned counsel for the respondent no.1.

(3.) The present appeal arises from the Final Judgment and Order dtd. 1/3/2023 (hereinafter referred to as the "Impugned Order"), passed by the Division Bench of the High Court of Judicature at Madras (hereinafter referred to as the "High Court") in W.P. No.11060 of 2021, whereby the appeal filed by the appellant was dismissed and the judgment dtd. 30/12/2020 rendered by the Central Administrative Tribunal, Chennai Bench (hereinafter referred to as the "CAT") in O.A. No.310/01633/2020 was upheld.