BRAHAM PRAKASH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) CM APPL. 11862/2015. Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of.

(3.) Present petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India seeking to set aside the order dated 24.12.2014 passed by Central Administrative Tribunal by which the Original Application, being O.A.No.4271/2012, filed by the petitioner herein seeking to release his pay and allowances for the period 1.2.2007 to 27.7.2007 was dismissed.