RAHUL KUMAR Vs. UNION OF INDIAN

JUDGEMENT

(1.) C.M. No.9045/2021 (for exemption)

(2.) The application stands disposed of.

(3.) The present writ petition impugns the order dated 2nd March, 2020 by the Central Administrative Tribunal, (CAT), Principal Bench in O.A. No.607/2020. Vide the said order, the Tribunal was pleased to dismiss the said O.A.