G KUMAR Vs. ASSISTANT COMMERCIAL MANAGER

JUDGEMENT

(1.) This writ petition is filed by the petitioner praying to grant a writ of certiorari to quash the order dated 01.03.2016 passed by the Central Administrative Tribunal, Bengaluru Bench in Original Application No. 1479/2014, vide Annexure-C; a writ in the nature of mandamus directing to the respondents to give the all privileges and monetary service benefits to be rendered to the petitioner in accordance with norms in force and issue any other writ or direction, which this Hon'ble Court deems fit under the facts and circumstances of the case.

(2.) The brief factual matrix of the case made out by the petitioner briefly stated is as under :

(3.) It is submitted by the learned counsel for the petitioner that the CAT had heard the matter and without addressing the relevant records, without considering the case of the petitioner on merit, arbitrarily, erroneously dismissed the appeal. Therefore, the petitioner had filed this writ petition with aforesaid prayers.