M R MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr M.S. Trivedi, learned counsel for the petitioner. In this petition order dated 30.11.2010 passed in O.A. No.303 of 2009 with M.A. No.90 of 2010 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad for short, "the Tribunal") has been challenged by which the OA has been rejected by the Tribunal.

(2.) LEARNED counsel for the petitioner has urged that once the Tribunal came to the conclusion that the O.A. was not maintainable, it was not required to dismiss the O.A. on merits. On a question put by us to Mr Trivedi whether the Tribunal had jurisdiction or not, he answered in affirmative that the Tribunal had jurisdiction. Therefore, we have proceeded to examine the matter on merits and we have heard Mr Trivedi, learned counsel for the petitioner on merits of the petition.

(3.) IN the result, this petition fails and is accordingly dismissed.