ARVIND KUMAR DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Advocate, assisted by Sri Namit Srivastava and Navneet Kumar Shukla, learned counsel for the petitioner and Sri C.B. Yadav, learned Senior Advocate and Additional Advocate General, assisted by Sri Shashank Shekhar Singh, learned counsel for the respondents.

(2.) The present writ petition is being disposed of with the consent of learned counsel for the parties in accordance to Rules at the stage of admission itself.

(3.) By means of the present petition, the petitioner is challenging the order dated 4th April, 2012, passed by the State Government, Annexure-20 to the writ petition, and the order dated 31st March, 2014, passed by the Central Administrative Tribunal, Lucknow Bench, in Original Application No. 179 of 2012 (Arvind Kumar Dwivedi v. Union of India and others).