DINESH CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) This petition under Article 227 of the Constitution of India has been preferred against the order dtd. 27/9/2019 passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (hereinafter referred to as 'the Tribunal'), whereby, petitioner's original application challenging order of cancellation of appointment has been dismissed.

(3.) The petitioner was provided employment as Gateman under the Scheme of employment due to premature retirement of his father, who was in employment of the respondent authority.