UNION OF INDIA Vs. SANJIV CHATURVEDI

JUDGEMENT

(1.) Leave granted

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 23/10/2021 passed by the High Court of Uttarakhand at Nainital in WPSB No. 407/2020, by which, the High Court has allowed the said writ petition and has set aside order dtd. 4/12/2020 passed by the Chairman, Central Administrative Tribunal (CAT), Principal Bench, New Delhi by which the learned Principal Bench of the Tribunal transferred Original Application (OA) No. 331/109/2020 filed by the original writ petitioner, from the Allahabad Bench (Nainital Circuit Bench) to the Principal Bench, New Delhi, the Union of India has preferred the present appeal.

(3.) The facts leading to the present appeal in a nutshell are under: ­