RANDHIR SINGH KAINTH Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment shall dispose of two writ petitions, namely CWP Nos.16758 and 16764 of 2009, both filed by Randhir Singh Kainth, as the issue involved therein is the same.

(2.) For the purpose of judgment, the facts are taken from CWP No.16764 of 2009.

(3.) The petitioner has filed this writ petition impugning the order of the Central Administrative Tribunal, Chandigarh Bench dtd. 13/7/2009.