MUNAF ISUBHAI KALADIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel Mr. B.K. Acharya for the petitioner and Mr. Ravi Karnavat for the respondent.

(2.) THIS writ petition has been filed challenging the judgment and order dated 18.12.2009 passed by the Central Administrative Tribunal in Original Application No.399 of 2007.

(3.) THE petitioner preferred Original Application before the Central Administrative Tribunal claiming that his seniority should be counted from the date he was declared unfit by the Medical Board and the respondents have committed illegality in not mentioning the name of the petitioner in the registered maintained by them.