- (1.) This is a writ petition filed by the applicant of O.A. No.318 of 2010 under Article 227 of the Constitution of India against an order dt. 3 rd December 2010 passed by the Central Adminstrative Tribunal for short called (the Tribunal) in the aforementioned O.A.
(2.) The facts of the case are short.
(3.) Though there had been previous round of litigation between the parties, in relation to the dispute in question but it has no bearing for deciding this writ petition and hence we do not consider it necessary to give reference of those facts in this order.;