AMAN KAUSHIK Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CM. APPL 25451/2016(Exemption) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 6227/2016

(3.) Challenge in this writ petition is to the order dated 19.04.2016 passed by the Central Administrative Tribunal (hereinafter referred to in short as 'the Tribunal') by which the prayer made for interim relief by the petitioner stands declined.