BASANT KUMAR BIHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the petitioner in-person and Dr. Sharma, learned counsel representing the respondent and perused the records available before us on this writ petition.

(2.) By instituting the proceedings of this petition under Article 226 of the Constitution of India, the petitioner takes exception to the judgment and order dtd. 1/8/2013 passed by the Mumbai Bench of the Central Administrative Tribunal (hereafter referred to as "the CAT"), whereby Original Application No. 98 of 2011 filed by the petitioner has been dismissed.

(3.) The petitioner sought review of the impugned judgment and order dtd. 1/8/2013, which too stands dismissed by the CAT by means of the order dtd. 22/8/2014. This order passed by the CAT is also under challenge in this writ petition.