ROOPRAM RAMAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr. P.H. Pathak learned counsel for the petitioners and Mr. M.A. Patel learned counsel for the respondents.

(2.) THIS writ petition is filed against the judgment and order passed by the Central Administrative Tribunal, Ahmedabad (for short, the Tribunal) in Original Application No.454/1995 dated 29,03.2000 whereby, the said application was rejected.

(3.) WE find that there was no prayer in O.A. No.454/1995 for quashing and setting aside the order dated 22.12.1994 passed on the representation made by the petitioners. Hence, the order dated 22.12.1994 had become final, and as such, no reliefs could be granted to the petitioners.