STATE Vs. UNDER ARTICLE 3171 OF THE CONSTITUTION OF INDIA FOR ENQUIRY AND REPORT ON THE ALLEGATIONS AGAINST DR H B MIRDHA CHAIRMAN ORISSA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of Customs, Excise and Service Tax Appellate Tribunal, New Delhi (in short Rs. CESTAT). In this case the CESTAT followed the order passed in the case of Srikumar Agencies who was one of the respondents in Civil Appeal Nos. 4872-4892 of 2000. By our separate judgment today in Civil Appeal Nos. 4872-4892 of 2000 we have set aside the order of CESTAT and remitted the matter to it to be dealt with afresh. The decision in the said case shall apply to the facts of the present case.

(2.) The appeal will be heard afresh by the appropriate bench of CESTAT.

(3.) Since the matter is pending for long, we request CESTAT to dispose of the appeal as early as possible preferably by the end of February, 2009.