UNION OF INDIA Vs. MADHUKAR R. KAMBLE

JUDGEMENT

(1.) Smt.Hemalekha K.S., learned counsel for petitioners. Sri Kamalesan P., learned counsel for respondent.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioners inter-alia assailed the validity of the order dated 9.1.2019, passed by the Central Administrative Tribunal, Bengaluru Bench, Bengaluru.