RAGHUKUMAR C.P. Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in the afore-captioned Original Petition (CAT) filed under Articles 226 and 227 of the Constitution of India by the petitioner herein (Original Applicant) are as follows (See page No.11 of the paper book of this O.P.):

(2.) Heard Sri.V.Sajith Kumar, learned counsel appearing for the petitioner in the O.P./sole applicant in the O.A. before the Tribunal and Sri.P.Vijayakumar, learned Assistant Solicitor General of India appearing for the respondents in the O.P./respondents in the O.A.

(3.) The prayers in Ext.P1 original application, O.A.No.491 of 2015 filed by the petitioner herein are as follows (See page Nos.19 and 20 of the paper book of this O.P.)