LAWS(ALL)-2012-1-11

R B SAXENA Vs. UNION OF INDIA

Decided On January 03, 2012
R.B.SAXENA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Sri B. P. Singh, learned Sr. Advocate assisted by his colleague Sri V. K. Singh and Sri A. K. Gaur, learned Advocate who appeared for the respondents.

(2.) By means of this writ petition prayer has been made for quashing the judgment of the Central Administrative Tribunal, Allahabad dated 9.9.2003 passed in Original Application No. 964 of 1997 (annexure no. 15 to the writ petition) and the orders dated 9.5.1996, 30.7.1996 and 25.4.1997 (annexure no. 11, 12 and 13 respectively to the writ petition).

(3.) For disposal of the writ petition facts in brief will suffice.