UNION OF INDIA Vs. RAM SINGH THAKUR

JUDGEMENT

(1.) Heard learned Counsel for the appearing parties.

(2.) This Appeal has been filed against the impugned judgments dated 15.09.2003 and dated 21.11.2003 passed by the High Court of Madhya Pradesh.

(3.) The facts have been set out in the impugned judgment dated 15.09.2003 as well as in the order of the Central Administrative Tribunal dated 30.05.2001 and hence we are repeating the same here.