RAMAKANT SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by the Central Administrative Tribunal (hereinafter referred to for short as "the Tribunal") dated 05.09.2014 as also the order dated 24.04.2015 passed in Review Application. The OA as also the Review Application filed by the petitioner stand dismissed.

(2.) The pleadings in this matter are complete. With the consent of the parties, the writ petition is set down for final hearing and disposal.

(3.) Necessary facts which are required to be noticed for disposal of this petition, as stated in the petition, are as under.