HARIOM Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment is allowed. Necessary amendment shall be carried out today itself.

(2.) Notice returnable forthwith. Mr. Nikunt Raval, learned Senior Standing Counsel waives service of notice for and on behalf of respondents.

(3.) The challenge in this petition is to the order of the Central Administrative Tribunal, Ahmedabad in Original Application No.362 of 2022 on the ground of challenge of Circular dtd. 20/9/2018 and the same having been upheld by the Apex Court in case of S.K. Nausad Rahaman & Ors. Vs. Union of India & Ors reported in AIR 2022 SC 1494. The original application is disposed of with the observations that the representation if made by the applicants regarding the grievance is within one month before the competent authority, the same shall be decided as per the law in light of the judgment of the Apex Court within two months from the receipt of the representation.