G.S. Sistani, J. - (1.) C.M. Appl. 24071/2015.
(2.) EXEMPTION allowed subject to just exceptions. Application stands disposed of. W.P. (C) 9922/2015
(3.) THE present writ petition challenges the correctness of the order dated 05.08.2015 passed by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') in O.A. 1642/2013, whereby the Tribunal dismissed the said O.A. filed by the petitioner.;