M DURAIRAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner challenges the order dated 20.06.2008 in O.A.No.382 of 2008 whereby and whereunder, the Central Administrative Tribunal rejected his claim for reinstatement.

(2.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents.

(3.) THE Tribunal, on consideration of the facts and circumstances of the case, dismissed the original application and rejected the petitioner-s claim for reinstatement. Feeling aggrieved, the petitioner is before us.