NANDKISHOR Vs. UNION OF INDIA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) The challenge in this writ petition is to an order dated 21/02/2019, passed by the Central Administrative Tribunal, Mumbai Bench, Camp at Nagpur.

(3.) Upon hearing the parties, the Tribunal dismissed the original application before it by recording as follows :