R.K. KHOLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition is filed by the petitioner - Dr. R.K. Khola, Senior Scientist/Engineer S.F. being aggrieved by judgment and order dated 04.042001 passed by the Central Administrative Tribunal, Ahmedabad Bench in O.A. No. 407 of 1993. The petitioner appeared Party-in-Person and invited attention of the Court to the fact that he had filed Civil Application No. 7493 of 2005 seeking amendment which was allowed by this Court by order dated 23.08.2005. Pursuant to that order, the petitioner has added the following prayer in this petition:--

(2.) The Central Administrative Tribunal, after considering the rival, recorded from para-34 onwards as under:--

(3.) The aforesaid facts lead to passing of an order under F.R. 56(j) which gave rise to the present petition.