SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the dismissal of the Original Application being O.A.051/00122/2015(R) by the Central Administrative Tribunal, Patna Bench, Patna, vide order dtd. 5/2/2016, the petitioner has filed the instant writ petition.

(3.) The petitioner had filed the Original Application praying therein, inter alia, for grant of following reliefs: