U.O.I. Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Heard Sri Vinay Tripathi, learned counsel for the petitioners - Union of India.

(2.) By means of the instant Writ Petition, the petitioners have challenged the validity of the judgment and order dtd. 29/11/2024 passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow, in Original Application No. 332/00317 of 2021.

(3.) At the outset, we noted that the Central Administrative Tribunal, Lucknow Bench, Lucknow has been arrayed as the respondent no. 2 in this Writ Petition, although the practice of impleading Courts and Tribunals has been deprecated repetitively.