PRAKASH SINGH Vs. COMMISSIONER OF POLICE & ORS

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of.

(3.) Challenge in this writ petition is to the order dated 11.3.2016 passed by Central Administrative Tribunal (in short ,,the Tribunal) in O.A.No.1825/2015, by which the OA filed by the petitioner herein was dismissed.