RAJESH KUMAR DAHIYA Vs. MINISTRY OF RAILWAYS

JUDGEMENT

(1.) Issue notice.

(2.) With the consent of the counsel for the parties, the writ petition is taken up for hearing and final disposal, at this stage itself.

(3.) The writ petition is directed against the order dtd. 26/11/2021, passed by the Central Administrative Tribunal [in short "the Tribunal"?] in O.A. No.2644/2021.