P.S.DHILLON Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge in this writ petition is to the judgment dated April 30, 2001, whereby the Central Administrative Tribunal dismissed four Original Application Nos.464/2000, 871/2000, 2667/2000 and 923/2000 by a common order and to the order dated April 29, 2002 in Review Application No.243/2001 in Original Application No.2667/2000, Review Application No.247/2001 in Original Application No.871/2000 and Review Application No.225/2001 in Original Application No.464/2000.

(2.) OUT of the four Original Applications, three Original Applications were filed by the petitioners herein and the details are; P.S.Dhillon (Petitioner No.1; Original Application No.464/2000), G.S.Sethi (Petitioner No.2; Original Application No.871/2000) and J.C.Sur (Petitioner No.3; Original Application No.2667/2000).

(3.) WE may state here that one Mr.A.K.Roy who was the applicant in Original Application No.323/2000 has not challenged the initial order of the Tribunal dated April 30, 2001.