SATYA PRAKASH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) RULE DB. With the consent of the counsel for the parties, the present writ petition is taken up for final hearing and disposal.

(2.) AGGRIEVED by the order of 4th April, 2014 by which the Central Administrative Tribunal (CAT) has dismissed the Review Petition filed by the petitioner and the order of 13th March, 2013 by which the OA filed by the petitioner has been dismissed has led to the filing of the present writ petition.

(3.) LEARNED counsel for the petitioner has placed reliance on the judgment Ministry of Finance and Another vs. S.B. Ramesh : (1998) 3 Supreme Court Cases 227. The relevant portion is as under: -