PREM LAXMAN SONPURE Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER dated 8 t h February, 2012 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur in O.A. No. 650/2008 is being assailed by the petitioner under Article 227 of the Constitution of India. By the impugned order Tribunal negatived the claim put forth by the petitioner seeking direction to respondents and its functionaries to consider his claim for regularization.

(3.) THE Tribunal also found that the petitioner's case was not similar to the applicant before the Bombay Bench of the Tribunal.