RAGHAV GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 27/10/2020, passed by the Central Administrative Tribunal [in short, "the Tribunal"] in OA No. 3701/2017.

(2.) According to Mr Pradeep Dahiya, who appears on behalf of the petitioners, via the impugned order, the Tribunal has disposed of, not only OA No. 3701/2017 but also OA No. 3913/2017.

(3.) Mr Anurag Ahluwalia, who has entered appearance on behalf of the respondents, says that, in view of what has been noticed by this Court, he cannot argue to the contrary.