MASTER SANJEEV MEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition impugns the order dated 14th February, 2019 of the Central Administrative Tribunal, Principal Bench New Delhi (CAT), of dismissal of O.A./100/2482/2017 preferred by the two petitioners, namely Master Sanjeev Mehra and Master Kritagya Mehra, stated to be 15 and 8 years of age respectively and acting through their paternal grandfather Phool Chand Mehra.

(2.) The petition came up first before this Court on 14th March, 2019, when while issuing notice thereof, the respondents no.1 to 3 namely (i) Union of India; (ii) The Commandant, Central Vehicle Depot; and, (iii) The Principal Controller of Defence Accounts, were restrained from releasing any further amounts which may be due in terms of the Rules, to the respondent no.4 Kamlesh.

(3.) Counter affidavits and rejoinders have been filed and we have heard the counsels.