KESHAV NATHU MAKWANA Vs. GENERAL MANAGER

JUDGEMENT

(1.) PETITIONER has challenged the judgment of the Central Administrative Tribunal dated 29.10.2009 passed in Original Application No.389 of 2007.

(2.) CASE of the petitioner is that:

(3.) LEARNED counsel, Shri Pathak, challenged the order of the Tribunal and that of the authorities on following grounds: