N.K. MADHOK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who appears in-person, seeks review of judgment dtd. 14/10/2019 made by this court in W.P. (C) 10903/2019, whereby the said writ petition was dismissed and order dtd. 6/12/2018 made by the learned Central Administrative Tribunal ('Tribunal', for short) in O.A. No. 3517/2017 was upheld.

(2.) In order to get an overview of the petitioner's grievance as raised in the O.A. before the Tribunal and subsequently in the writ petition before this court, the prayers made in the O.A. and the writ petition are extracted below. Prayers before the Tribunal in O.A. No. 3517/2017:

(3.) As set-out in the review petition, the petitioner appearing in-person canvasses four principal grievances in relation to his services with the National Airports Authority ('NAA', for short) as an absorbee from the Directorate General of Civil Aviation ('DGCA', for short). The grievances are: