RAJNISH KUMAR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri I. H. Syed, learned Senior Counsel, assisted by Sri Malireddy Gowtham, learned counsel for the petitioner and the learned Additional Solicitor General of India, assisted by Sri Josyula Bhaskara Rao, learned counsel for the respondents, through virtual mode.

(2.) This Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner, challenging the order dtd. 20/3/2024 in O.A.No.662 of 2023, which has been dismissed by the Central Administrative Tribunal, Hyderabad Bench ('Central Administrative Tribunal' in short), as not maintainable.

(3.) The following is the prayer made in the writ petition: