VINOD HIRJIBHAI DERVALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner, an applicant in Original Application No. 371 of 2012 before the Central Administrative Tribunal, Ahmedabad Bench, has approached this Court by way of this petition under Articles 226 and 227 of the Constitution of India, on the following prayers:

(3.) The facts in brief, as could be gathered from the material on record, shorn off unnecessary details, deserve to be set out as under :