GAYA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) WP (C) 17596/2025 stands instituted by the applicant Gaya Prasad, assailing order dtd. 31/10/2025 passed by the Central Administrative Tribunal in MA 3380/2025 and OA 2660/2025.

(2.) The prayer clause in OA 2660/2025 read as under:

(3.) By its judgment dtd. 31/10/2025, under challenge in the writ petition, the Tribunal disposed of the OA in the following terms: