ALKESH INDRAVADAN PANDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel Ms.Sunita Chaturvedi states that the petitioner has taken papers from her and now she no more appears for the petitioner.

(2.) BY way of this petition, the petitioner has challenged the judgment dated 24.6.2003 passed by the Central Administrative Tribunal, Ahmedabad in O.A.No. 368 of 2001 with M.A.No. 445 of 2001 by which the application of the petitioner has been dismissed.