R. C. GARG Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed-off. W.P.(C) 6652/2022

(3.) The learned counsel for the petitioner states that in terms of the judgment dtd. 30/7/2013 passed by the Central Administrative Tribunal in OA No.2461/2012, the respondents were to comply as under: