LAWS(SC)-1996-1-108

H S ARORA Vs. UNION OF INDIA

Decided On January 19, 1996
H S Arora Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Leave granted in Special Leave Petition (Civil) No. 3665 of 1994.

(2.) Both these appeals arise out of the judgment dated 19-2-1992 passed by the central Administrative tribunal (hereinafter referred to as "the tribunal") in OA No. 113 of 1986.

(3.) The facts, briefly stated, are as follows.