GURCHARAN SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In this petition, the petitioner has prayed for quashing order dated 18.4.2002 (Annexure P-9) passed by the Central Administrative Tribunal, Chandigarh Bench (for short, 'the Tribunal') in OA No. 1101-PB of 2001.

(2.) In the Civil Miscellaneous application filed by him during the pendency of the writ petition, the petitioner has prayed for disposal of the writ petition in view of the fact that CWP No. 16865-CAT of 2001 filed by Union of India against orders dated 16.5.2001 and 2.8.2001 passed by the Tribunal in O.A. No. 116-PB of 2001 and R.A. No. 79 of 2001 respectively was dismissed by this court on 23.10.2001.

(3.) We have heard learned counsel for the parties and perused the record.