DINESHCHAND AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, by consent of the parties.

(2.) Heard learned counsel for the Petitioner and learned counsel for all the Respondents.

(3.) This Petition has been preferred against the order dated 16th September 2016 passed by the Central Administrative Tribunal, Mumbai, in O.A. No.625 of 2016 preferred by the Petitioner.