MANILAL R PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) LIST of this Final Hearing Board of Special Civil Applications has been revised. No one appears for the petitioner. Ms.Rita Chandarana, learned counsel for the respondents is present.

(2.) WE have heard Ms.Rita Chandarana, learned counsel appearing for the respondents.

(3.) FOR the aforesaid reasons, we do not find any illegality in the impugned order of the Tribunal dated 19.12.2008 passed in O.A.No. 148 of 2007.