UNION OF INDIA Vs. RAM SEWAK MAHTO

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed against the order dtd. 15/3/2024 passed by the Central Administrative Tribunal, Patna Bench, Circuit Bench, Ranchi in O.A./051/00624/2019, whereby and whereunder, the following orders have been passed:

(2.) The brief facts of the case which require to be enumerated herein read as under:

(3.) The respondent-applicant before the Tribunal has raised the grievance for his regularization in service by seeking following relief(s):