S D SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) . The Original Applicant before the Central Administrative Tribunal is the petitioner herein. He is aggrieved by an order dated 30th June 1997 passed in RA 40/96 in OA 71/94.

(2.) . The basic fact of the matter is not in dispute.

(3.) . The petitioner was appointed as Senior Inspecting Officer in the office of the respondent No.1.