Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Judicature for Rajasthan at Jodhpur in DBCWP No of by which the High ... Court has allowed the said writ petition preferred by the respondent herein original writ petitioner and has set aside the judgment and order passed by the Central Administrative Tribunal Jodhpur Bench Jodhpur hereinafter referred to as the Tribunal in O A No of by which the learned Tribunal dismissed the said application preferred by the respondent herein original applicant hereinafter referred to as original applicant and has directed to extend the grace marks in the subject of Other Taxes by treating him as a person belonging to general category Union of India and Others have preferred the present appeal