UCHIT N.DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.

(3.) This petition is directed against the judgment and order dated 4th October 2013 made by the Central Administrative Tribunal (CAT) in Original Application No. 417 of 2011 instituted by the petitioner seeking inter alia the following reliefs: