PAWAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter is called out from the final hearing board. Heard finally by consent of the parties.

(2.) The Petitioner has challenged order dated 10 March 2005 passed by the Central Administrative Tribunal (For short, "CAT") whereby, it is observed that:

(3.) The decision so recorded above was taken, based upon the earlier decisions of the Supreme Court, as well as, the CAT of the year 2004 and earlier, in the following words: