KARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner submits that the petitioner restricts his prayer only to the extent that the respondents be directed to comply with the directions contained in the order dated 20th Jan., 2014 passed by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') in OA No. 3095/2013.

(2.) Notice to show cause as to why petition be not admitted.

(3.) Ms. Anubha Bhardwaj, learned counsel accepts notice on behalf of respondent No. 1/UOI. Mr. Sanjeev Bhandari, learned Special Public Prosecutor for CBI accepts notice on behalf of respondent No. 2.