GAJENDRA N PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr.M.B.Rana, learned advocate holding brief of Mr.P.F.Adhvaryu, learned advocate for the petitioner.

(2.) THIS writ petition has been filed challenging the judgment and order dated 02.02.2011 passed by Central Administrative Tribunal ('Tribunal', for short), Ahmedabad Bench at Ahmedabad by which the Original Application No.352 of 2006 has been dismissed.

(3.) APART from what is stated above, no other points have been raised or argued by learned counsel for the petitioner. Therefore, for the aforesaid reasons, we do not find merits in this petition and same deserves dismissal.