LAWS(DLH)-2006-2-133

KRISHAN BHARADWAJ Vs. UOI

Decided On February 27, 2006
KRISHAN BHARADWAJ Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) Rule DB.

(2.) With the consent of both the parties, the Writ Petition is taken up for final hearing.

(3.) The O.A. being No. 861/2003 filed by the Petitioner before the Central Administrative Tribunal, Principal Bench, New Delhi with the following prayers :-