K. P. JOHN Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved by the order of the Central Administrative Tribunal in O.A.No.157/2015 dtd. 11/1/2019, the petitioner/applicant preferred this original petition.

(2.) The petitioner filed an original application before the Central Administrative Tribunal claiming the following reliefs:

(3.) The facts necessary for the disposal of the case in brief as follows: