RAM PARKASH SON OF SHRI HANS RAJ Vs. UNION OF INDIA (UOI) THROUGH THE SECRETARY DEPARTMENT OF AGRICULTURAL RESEARCH AND EDUCATION MINISTRY OF AGRICULTURE AND ORS.

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 29th June, 1999 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 765/1993. He is also aggrieved by an order dated 18th November, 1999 dismissing his review application.

(2.) THE reliefs claimed by the Petitioner in the Original Application are as follows:

(3.) THE first issue raised by the Petitioner is that the recruitment rules applicable to him are discriminatory and arbitrary. He has given no reason why they are discriminatory and arbitrary apart from saying that because of the recruitment rules he has not been given his due promotions. Needless to say this is hardly a ground for quashing the recruitment rules.