PARAS RAM SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition under Articles 226/227 of the Constitution, the petitioner has laid challenge against the orders dated 9.8.2007 (in review) and 2.7.2007 (in the original application), rendered by the learned Central Administrative Tribunal (in short, 'CAT'), Chandigarh Bench.

(2.) THE case set up by the petitioner before the learned Tribunal in the original application (OA), copy of which has been brought on record as Annexure P -3, was based on the following substantive prayers vide paras i) to iii): -

(3.) BEFORE this court, the petitioner is seeking the following substantive relief's: -