ASHOK NAMDEO SANGALE Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) BY this petition, the petitioner seeks to challenge the judgment and order dated 02/11/2013 delivered by the Central Administrative Tribunal, Mumbai Bench in Original Application No. 663 of 2001.

(3.) THE petitioner challenged his oral termination by filing OA No. 663 of 2001. The petitioner was applicant No. 4 in the said O.A. along with Sanjay Arjun Patil, Mrs. Lata Rajendra Shah and Mr. Bhagwan Shalik Patil. The said O.A. was filed on 13/09/2001.