SANJEEV SINGH AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner being aggrieved by the decision rendered by the Central Administrative Tribunal (hereinafter referred to as Tribunal) by order dated 26.03.2019, by which the O.A. filed stands dismissed.

(2.) Counsel for the respondents enters appearance on advance copy.

(3.) We have heard the counsel for the parties and with their consent, we are deciding this writ petition at the admission stage itself.