BULBUL LAHON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned Advocate appearing for the writ petitioner. Also heard Mr. R.K.D. Choudhury, learned Assistant Solicitor General of India, appearing for the respondents.

(2.) The petitioner before this court has challenged the order dtd. 9/3/2021, passed by the Central Administrative Tribunal (CAT), Guwahati Bench, in O.A. No. 329/2019, by which the Original Application filed by the present writ petitioner has been dismissed.

(3.) The material facts for our consideration are as follows: