R S SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition seems to have been filed on 3-7-2000, which is admitted by this Court by the order dated 25-2-2003. This Court considering the request of the petitioner that he is 75 years old, listed the petition for early hearing on November 10th, 2003.

(2.) THE challenge in this petition is made to the Judgment and order of the learned Central Administrative Tribunal, Nagpur Bench, in Original application No. 207/99 dated February llth, 2000 and the communication. dated 9/07/1998, rejecting the case of the petitioner for compassionate allowance. We have heard the parties through their Counsel. The Facts :

(3.) THE facts in brief leading to the controversy between the parties may be summarized as below :