UNION OF INDIA Vs. SHAILENDRA

JUDGEMENT

(1.) WE have heard Mr. P.S. Champaneri, learned counsel, assisted by Mr. Ravi Karnavat, learned counsel, for the petitioners and Miss Megha Jani, learned counsel for respondent No.1 and Mr. J.J. Yajnik, appearing for the respondent Nos. 2 to 8.

(2.) THIS petition has been filed by the petitioners, challenging the order dated 22.04.2010, passed in Original Application No. 389 of 2009, by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad.

(3.) WE do not find any merit in this petition. The petition fails and accordingly dismissed. Rule is discharged with no order as to costs.