KALIDAS BACHUBHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Heard learned advocate Mr Trivedi for the petitioner.

(2.) PRESENT is the petition filed challenging the order passed by the Hon'ble Central Administrative Tribunal, Ahmedabad Bench in Original Application No. 85 of 2005 dated 21. 12. 2006, whereby the Hon'ble Tribunal is pleased to dismiss the Original Application with costs.

(3.) ORIGINAL Application No. 85 of 2005 was filed, which was the second round of litigation, challenging the inaction of the respondents in regularizing the intervening period from October 1991 to January 1994, which had resulted into non-grant of consequential benefits. A direction was sought for to regularize the said period as spent on duty and to pay arrears with 18% interest.