V.M. SAUDAGAR Vs. DIVISIONAL COMMERCIAL MANAGER

JUDGEMENT

(1.) Delay of 519 days is condoned.

(2.) Leave granted.

(3.) The present Appeal challenges the final judgment and order dtd. 21/9/2017 in Writ Petition No. 2461 of 2002 passed by High Court of Judicature at Bombay (Nagpur Bench), whereby the High Court had reversed the judgment dtd. 21/3/2002 passed by the Central Administrative Tribunal [For short, 'CAT '], Mumbai Bench setting aside the dismissal order of the appellant (now deceased) and directing his reinstatement.