- (1.) Heard learned counsel for the petitioner Sri H.P. Pandey and Sri S.K. Mishra for the respondents.
(2.) This writ petition questions the correctness of the original judgment in Original Application No. 98 of 2010 dated 25th January, 2010 as well as the rejection of the Review Application dated 24th March, 2010 in the same matter by the Central Administrative Tribunal.
(3.) The case of the petitioner before the Tribunal was in relation to his alleged unauthorized absence from 16.12.1995 to 14.12.2000. This dispute was raised in the background of the facts which is not necessary to be delineated at this stage in view of the nature of the order that we propose to pass.;