UNION OF INDIA Vs. BIPROJIT DUTTA

JUDGEMENT

(1.) BY filing this application under Article 226 of the Constitution of India, the petitioners, Union of India and Ors., questions the legality and validity of the order dated 11.06.2013 passed by the learned Central Administrative Tribunal, Guwahati Bench in O.A. No. 219/2011.

(2.) WE have heard Mr. U.K. Nair, learned counsel for the petitioners and Mr. M. Chanda, learned counsel for the respondent/applicant.

(3.) THE original application was filed by the respondent/applicant before the learned Tribunal seeking the following reliefs: