SANJIT KUMAR Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. A. Ahmed and Ms. R.R. Rajkumari, learned counsel for the petitioner.

(2.) Mr. S.C. Keyal, learned Assistant Solicitor General of India has accepted notice for the respondents. In that view, notice being complete, the petition is taken up for consideration.

(3.) The petitioner is before this Court assailing the order dated 26.9.2019 passed by the Central Administrative Tribunal ('CAT' for short) in O.A. No.37/2018.