MASADDAR ALI LASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Sayeda Zafira Hayat, learned counsel, appearing on behalf of the petitioner. Also heard Ms. B. Sarma, learned CGC, appearing on behalf of all the respondents.

(2.) The present writ petition has been instituted by the petitioner, herein, presenting a challenge to an order, dtd. 30/5/2024, passed by the learned Central Administrative Tribunal (CAT), Guwahati Bench, in Original Application No. 040/00142/2020.

(3.) The brief facts requisite for adjudication of the issue arising in the present proceeding, is noticed as under: