UNION OF INDIA Vs. UZAIR IMRAN

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal by the Union of India ("appellant", hereafter) is to the judgment and order dtd. 4/4/2017 passed by the High Court of Judicature at Allahabad, Lucknow Bench ("High Court", hereafter) dismissing a Writ Petition No. 1822 of 2000 of the appellant as well as the judgment and order dtd. 10/12/2021 of the High Court dismissing its Review Application (C.M. Application No.105840 of 2017). By the judgment and order dated 4 th April, 2017, the High Court affirmed the judgment and order dtd. 6/5/1999 passed by the Central Administrative Tribunal ("Tribunal", hereafter) allowing an Original Application (Original Application No.384 of 1996) under sec. 19 read with sec. 14 of the Administrative Tribunals Act, 1985 as well as a subsequent order dtd. 30/5/2000 dismissing a Review Application (Review Application No.7 of 1999).

(3.) At the outset, it is relevant to underline that the present appeal is confined to consideration of the relief granted by the Tribunal, since upheld by the High Court, to Ankur Gupta ("the third respondent", hereafter), the sole contesting party, as the other respondents are not interested in the service any longer, according to the information presented to us from the Bar.