SATYA PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 4th August, 2008 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1744/2007.

(2.) THE Petitioner had been offered appointment as an Assistant Commandant in the CISF but it appears that for one reason or the other he did not join.

(3.) BY the impugned order, it was directed that the Petitioner may be accommodated in the above post if he reported to the appropriate authority before 29th August, 2008.