ASHISH KUMAR BAMBESHWAR Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) Heard Mr. Pramod Ramteke, learned counsel for the petitioner. Also heard Mr. P. R. Pantankar, learned counsel for the respondents No.1 to 3.

(2.) In this instant petition, the petitioner is challenging the order dtd. 10/2/2023 (Annexure P/1) whereby the Original Application bearing No.203/00284/2017 Ashish Kumar Bambeshwar vs. Bhilai Steel Plant has been dismissed by the Central Administrative Tribunal Circuit, BenchBilaspur ("in short called CAT") on the ground that the petitioner has not been found fit as per the prescribed medical standards even after medical reexamination.

(3.) The petitioner has sought following reliefs in the instant writ petition :