VIKAS KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicants / petitioners are aggrieved by the dismissal of O.A. No. 051/00347/2021 (Annexure-12) vide order dtd. 18/4/2022 passed by learned Central Administrative Tribunal, Circuit Bench at Ranchi, on both counts as being devoid of merits and badly suffering from delay and latches.

(3.) The original application was made for the following reliefs: