KHEM CHAND Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner assails the order dated 19th December, 2013 passed by the Central Administrative Tribunal rejecting his application being O.A.No.2068/2012.

(2.) The facts giving rise to the instant petition are largely undisputed and to the extent necessary are noticed hereafter.

(3.) We have called for the original record of the respondents and carefully perused the same.