ASHARFI PD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed impugning the order of the Central Administrative Tribunal, Patna Bench, Patna, dated 14 October 1999, Annexure -16 to the writpetition, in claim case no. OA -532 of 1994; Asharfi Prasad Singh vs. Union of India and others.

(2.) THE Court has heard learned counsel for the petitioner and perused the record of the petition and has satisfied that this is not matter in which the High Court ought to interfere.

(3.) IN the circumstances, the Court is of the opinion that the tribunal was not in error in not seting aside the order of the dismissal passed by the department.