SHRI RAM SHRIDHAR CHIMURKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal assails the judgment of the Nagpur Bench of High Court of Judicature at Bombay, dtd. 30/11/2015 wherein Writ Petition No. 2110 of 2003 filed by the Respondents herein was allowed. Consequently, the judgment and order passed by the Central Administrative Tribunal, Mumbai dtd. 19/7/2002, whereby the Original Application filed by the Appellant herein was allowed, has been set aside.

(3.) Succinctly stated, the facts giving rise to the instant appeal are as under: