JAMALUDDIN N Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel Mr. Atit D. Thakore for the petitioners.

(2.) THIS petition has been filed challenging order dated 27.3.2009 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad, by which Original Application No.221 of 2007, filed by the petitioners, has been dismissed.

(3.) THE Tribunal has considered the claim of the petitioners and has held as under: