SHRAVANKUMAR BHAIJIBHAI THAKOR Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) WE have heard learned counsel Mr. Jigar G. Gadhavi for the petitioner.

(2.) THIS petition has been filed challenging order of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No.408 of 2010 with M.A. No.450 of 2010 dated 1.12.2010.

(3.) FOR the aforesaid reasons, we do not find any illegality in the impugned order passed by the Tribunal. This writ petition fails and is accordingly dismissed.