MADAN LAL Vs. UOI

JUDGEMENT

(1.) Rule DB.

(2.) With the consent of both the parties, the Writ Petition is taken up for final hearing.

(3.) This Writ Petition challenges the Judgement passed by the Central Administrative Tribunal, (CAT), Principal Bench, New Delhi dated 8th July, 2004 in O.A. No.3173/2003. The learned counsel for the Petitioner has urged that the Writ Petition was disposed of on the basis of additional affidavit filed pursuant to an opportunity given to the Petitioner on 29th June, 2004 by an order of the CAT. The Respondent was granted three days time to file additional affidavit and it is not in dispute that the said additional affidavit formed the basis of the disposal of the OA of the Petitioner.