KURESHI MUZAFFAR HUSEN MAYUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. A.L. Sharma for the petitioner.

(2.) By way of fling present petition under Article 226 of the Constitution of India, the petitioners have prayed as under:-

(3.) The petitioners have challenged the order of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad, passed on 9/6/2021 in Original Application No. 251 of 2017, whereby the Original Application filed by the petitioners came to be dismissed.