AMIT KUMAR Vs. GNCT OF DELHI & ORS

JUDGEMENT

(1.) Cm APPL. 28757/2015

(2.) Application stands disposed of.

(3.) Present writ petition has been filed by petitioner under Articles 226 and 227 of the Constitution of India seeking a direction to quash and set aside the Order dated 24.3.2015 passed by learned Central Administrative Tribunal (hereinafter referred to as the 'Tribunal'), whereby the three O.As. filed by the petitioner herein were dismissed. The petitioner further seeks quashing of the Order/communication dated 6.9.2013 whereby the representation of the petitioner for grant of out of turn promotion was not forwarded to the competent authority and instead only Asadharan Karya Puraskar along with a cash reward have been awarded to the petitioner.