UTTAM CHAND CHAWLA Vs. UOI

JUDGEMENT

(1.) The petitioner has challenged the order dated 16.2.2006 passed by the Central Administrative Tribunal dismissing OA No.637/2005 as also the order dated 24.3.2006 dismissing RA No.52/2006 by which application, the petitioner sought review of the order dated 16.2.2006.

(2.) We had heard the petitioner yesterday and since he could not make out what he was wanting to say, we had reserved the matter for order to be pronounced today.

(3.) We went through the file and would note that the petitioner retired from service under Central Government on 31.1.1988 after rendering 39 years' service beginning from 1.6.1949.