VISHWA VIBHUTI Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Rule DB. With the consent of the learned Counsel for the parties, the writ petition is taken up for final hearing. This writ petition challenges the order dated 25th May 2004 passed by the Central Administrative Tribunal in O.A. No. 1151/2004 and the Order dated 27th January 2005 dismissing the review petition being R.A. No. 169/2004 filed against the Order dated 25th May 2004. The petitioner filed the O.A. praying for the following reliefs:

(2.) In the same application, in the prayer clause for interim relief the petitioner prayed as under:

(3.) The CAT while issuing notice in the said O.A. passed the following order: