BHUPENDRA GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned counsel appearing for the petitioners. It is not necessary to give any notice to the respondent of this petition because the O.A. was dismissed by the Tribunal in limini.

(2.) By filing this petition under Article 227 of the Constitution of India, the applicant of Original Application No. 373 of 2013 seeks to challenge the order dated 05.12.2013 passed by the Central Administrative Tribunal (for short hereinafter referred to as 'the Tribunal') in the aforesaid matter.

(3.) By the impugned order, the learned Members of the Tribunal dismissed the Original Application filed by the writ petitioner herein by passing the following order: