UNION OF INDIA Vs. RAJESH KUMAR GOND

JUDGEMENT

(1.) S.L.P.(C) No. 17419/2009

(2.) Heard Mr. P.P. Malhotra, learned Additional Solicitor General in support of this special leave petition and Mr. Subodh Kr. Pathak, learned counsel appearing for the respondent.

(3.) This special leave petition seeks to challenge the judgment and order dated 9.7.2008 passed by the High Court of Calcutta in Writ Petition No.632 of 2007 which confirmed the judgment dated 9.11.2006 passed by the Central Administrative Tribunal, Calcutta Bench in O.A. No.939 of 2004.