LAWS(BOM)-2021-9-370

SIVASANKARAN K.NAMBIAR Vs. UNION OF INDIA

Decided On September 02, 2021
Sivasankaran K.Nambiar Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The present petition was admitted on 8 th December 2006 and is taken up for final hearing.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner herein was working as 'Senior Stenographer' with the Administrative department of Tata Memorial Centre.