HIESHKUMAR K CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner being aggrieved and dissatisfied by order dated 2-5-2005, whereby the Central Administrative Tribunal, ahmedabad Bench rejected Original Application No. 90 of 2003 and also disposed of Misc. Application No. 174 of 2004, is before this Court.

(2.) THE facts giving rise to the present petition are as under :

(3.) WE have heard learned Advocate Mr. Gandhi for the petitioner and ms. Avani Mehta, learned Standing Counsel for the respondent-Railway authorities.