UOI Vs. ALL INDIA STATION MASTERS ASSOC

JUDGEMENT

(1.) Rule DB.

(2.) With the consent of the learned counsel for the parties, the matter is taken up for final hearing.

(3.) This writ petition challenges the order of the Central Administrative Tribunal dated 8.8.2001 passed in OA No.1752/2000 and the Review Order dated 23.1.2002 thereby dismissing the review application filed by the petitioner. The impugned order dated 8.8.2001 has given the following directions: