ALOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the petitioner failed to beget any relief from the Central Administrative Tribunal, Patna Bench, Patna, in his O.A. No.880 of 2014, he has decided to challenge the order dated 20.2.2017 in the present writ application seeking a judicial review.

(2.) The following reliefs were prayed for by the petitioner before the Central Administrative Tribunal:

(3.) Petitioner was appointed as a Constable in Railway Protection Force (RPF) on 26.11.2004. The selection was made through Railway Recruitment Board, Patna.