UNION OF INDIA Vs. INDERJIT RAJPUT

JUDGEMENT

(1.) After notice to the other side, both sides have been heard on merits. Accordingly, the matter is being decided on merits.

(2.) Special leave granted.

(3.) The respondent, Inderjit Rajput, was working as a Customs Inspector when he was compulsorily retired by an order dated 29/07/1986 and his representation against the same was also rejected. The respondent challenged his compulsory retirement before the central Administrative tribunal. By the impugned order dated 29/03/1989 the central Administrative tribunal accepted the respondents contention and has quashed the order of compulsory retirement. The appellants have challenged this order of the tribunal herein.