UNION OF INDIA Vs. NALLATHAMBI

JUDGEMENT

(1.) BY way of filing this petition the petitioner has challenged the order of the Central Administrative Tribunal, Ahmedabad Bench at Ahmedabad in Original Application No.240 of 2008 dated 8th July 2009.

(2.) WE have heard Mr Mukesh Patel, learned counsel for the petitioners and Mr Y.V. Shah, learned counsel for the respondent and perused the record.

(3.) THE Tribunal while considering the case of the applicant has made the following observations in paragraph 17 of its order:-