D. ISSAC Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner challenging the orders dtd. 17/12/2013 passed by the Central Administrative Tribunal, Chennai Bench, in O.A. No.1107 of 2012.

(2.) The brief facts of the case :

(3.) Heard Mr. N. Vijayakumar, learned counsel appearing for the petitioner and Mr. L. Infant Dinesh, learned counsel appearing for the respondents.