DISABILITY IN SERVICE

 BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ____________

 

O. A. No:______ of ______

 

______________________ Applicant

Versus

______________________ Respondents

Application Under Section 19 of the ____________ Administrative Tribunals Act, 1985

(Name of Place)                                                                                                   Applicant

______                                                                                                          Through, Advocate

 

Respectfully:

1.  Particulars of the Applicant:

As given in the Memo of Parties.

2.   Particulars of the Respondents:

As given in the Memo of Parties.

3.  Impugned Order:

That the applicant is aggrieved by the impugned inaction of the respondent department whereby they have created no promotional avenues for the applicant and the applicant will have to retire in the cadre of Security Guard in which he was initially appointed.

The said impugned inaction is arbitrary, illegal, malafide, violative of the Constitutional Rights and natural justice and issued in colourable exercise of power.