K. S. DHINGRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition impugns the order dtd. 29/1/2021, passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi in O.A. No.817/2020, whereby the Original Application (O.A.) filed by the petitioner has been dismissed.

(2.) Brief facts leading to the filing of the present petition are as follows:

(3.) The aforesaid order dtd. 5/3/2020 was challenged by the petitioner before the CAT via O.A. No.817/2020.