AJAY SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the order dated 20th January, 2021 passed by the Central Administrative Tribunal (hereinafter referred to as the 'CAT') in O.A.No.130/2021.

(3.) Petitioner also prays for a direction to the respondent to dispose of the petitioner's representation dated 26th October, 2020 wherein he is claiming that as to why he cannot be extended the same benefits that had been extended to petitioner's three other colleagues in accordance with the order dated 13th January, 2020 passed by a Division Bench of this Court in W.P.(C) Nos.48/2020, 51/2020 and 58/2020. The said order dated 13th January, 2020 is reproduced hereinbelow:-