RAM NARAIN PRASAD Vs. UOI

JUDGEMENT

(1.) Rule DB.

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

(3.) This writ petition by the petitioner an erstwhile Food Inspector under the Central Government, challenges the original order dated 21 st December, 2004 and the order in review dated 21st February, 2005 in R.A. No. 40/2005 by the Central Administrative Tribunal, Delhi (CAT) in O.A. No. 1884/2004.