GOPAL SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Rule is made returnable forthwith and the matter is heard finally by consent of the parties.

(3.) This Writ Petition has been preferred against the order dated 5.3.2013 passed by the Central Administrative Tribunal Bombay Bench, Mumbai in O.A. No. 222 of 2008 preferred by the petitioner. By the said order, the O.A. preferred by the petitioner came to be dismissed. In the said order, the petitioner had prayed for quashing of order dated 6/7-3-2007 whereby he came to be terminated from service. In the said O.A., he had also challenged the appellate order dated 17.4.2007 confirming the order dated 6/7-3-2007 and the order dated 7.3.2008 whereby his revision petition against the orders dated 6/7-3-2007 and 17.4.2007 came to be dismissed.