SACHIN KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Shashi Nath Jha, learned counsel for the writ petitioner and Smt. Kanak Verma, learned Central Government Counsel.

(2.) The petitioners are aggrieved by the judgment and order dated 31.10.2015 passed by Central Administrative Tribunal, Patna Bench, Patna, in O.A. No. 66/2015, whereby their application has been dismissed.

(3.) With consent of the parties, the writ petition is being disposed of at this stage itself instead of dealing with Interlocutory Application for stay.