DEVENDRA KUMAR SOOD Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THE applicant in this Original Applicant has prayed for the following reliefs: -

(2.) THE respondents have taken a preliminary objection that the OA has been filed for plural remedies which are not consequential to one another. It was argued that the OA was not maintainable as per rule 10 of the Central Administrative Tribunal (Procedure) Rules, 1987. However, we are of the view that these prayers are related to each other and, therefore, the OA does not suffer from the defect of seeking plural remedies. The preliminary objection raised by the respondents is, accordingly, legally not sustainable and is rejected.

(3.) HEARD the applicant in person and the learned counsel for the respondents and perused the pleadings of the respective parties and various decisions relied upon by them.