LAWS(CA)-2014-9-52

DEVI DAYAL Vs. UNION OF INDIA

Decided On September 18, 2014
DEVI DAYAL Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) IN this Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following relief:

(2.) BRIEF facts of the applicant's case are as follows:

(3.) BY filing a rejoinder reply, the applicant has controverted the stand taken by the respondents.