GIRIRAJSINH M. JHALA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226/227 of the Constitution of India, the petitioners have prayed for appropriate writ, order and/or direction to quash and set aside the impugned judgement and order passed by the learned Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad dated 22/11/2016 in Original Application No.407 of 2015, by which the application submitted by the petitioners has been dismissed.

(2.) Facts leading to the present Special Civil Application in nutshell are as under:-

(3.) Mr. Rao, learned advocate appearing on behalf of the petitioners has, as such, reiterated what was submitted before the learned tribunal.