NITIN KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions. W.P.(C) 15171/2021

(2.) This writ petition is directed against the order dtd. 12/3/2020, passed by the Central Administrative Tribunal, Delhi [in short "the Tribunal"] in TA No. 10/2017.

(3.) Mr Sumit Kumar, who appears for the petitioner, concedes that the instant writ petition was filed in and about 4/3/2021 i.e., nearly one year after the aforementioned impugned order had been passed.