AMITABHA BHATTACHARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant has filed this O.A. praying for a direction to the respondents to grant him Non-Functional Selection Grade (NFSG) with effect from 1.2.96 instead of 1.3.98.

(2.) The facts are as follows:--

(3.) WE have heard the ld. Counsel for the parties and perused the documents on record. Both sides have also submitted written note of arguments.