SANDEEP MEHTA,J. - (1.) Heard. Perused the material available on record.
(2.) The instant writ petition has been preferred by the petitioner Ashok Kumar Gehlot being aggrieved of the order dated 11.03.2019 passed by the learned Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No.431/2013.
(3.) Brief facts relevant and essential for disposal of the writ petition are noted hereinbelow:;