ARVINDKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Ms. P.B.Sheth, learned counsel on behalf of the petitioner and Mr. S.A.Qureshi, learned counsel appearing for respondent nos. 1 to 4.

(2.) THIS petition has been filed challenging the judgment dated 15.03.2013 passed in O.A. No. 329 of 2011 by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad.

(3.) THE Tribunal did not find any reason to set aside the adverse entries awarded to the petitioner. The Tribunal has recorded the following facts in paragraph Nos. 7, 8 and 9: