N. PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is knocking at the doors of Writ Court for assailing, the order dtd. 18/7/2016 whereby the learned Central Administrative Tribunal, Bangalore Bench has negatived his O.A.No.1619/2019. Petitioner had sought for the following reliefs in his OA:

(2.) BRIEF FACTS OF THE CASE:

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, we are inclined to grant indulgence in the matter for the following reasons: