C BASKARAN Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This Writ Petition has been filed against the order of the Central Administrative Tribunal, dated 21.8.2015 passed in O.A.No.1240 of 2013, dismissing the application filed by the petitioner herein.

(2.) The petitioner approached the Tribunal with the following prayer:

(3.) The facts, which gave rise to the filing of the OA, are stated as under: