UNION OF INDIA Vs. SUPARNA SANTRA

JUDGEMENT

(1.) Though these writ petitions are listed to consider I.A.1/2018 for vacating stay filed by the respondent herein, with the consent of the learned counsel on both sides, they are heard finally.

(2.) The Union of India and others have assailed the legality and correctness of order dated 1.4.2015 passed in O.A.No.935/2014 by the Central Administrative Tribunal, Bangalore Bench, Bangalore (hereinafter referred to as "Tribunal" for the sake of brevity). By the impugned order, the Tribunal has granted the relief to the respondent herein by bearing in mind the order passed by the Hon'ble Supreme Court in SLP No.7686/2014 and orders passed by this Court as well as by the Tribunal in other similar matters. As against the order dated 1.4.2015, the petitioners herein preferred Review Application No.170/00037/2017 before the Tribunal. By order dated 24.11.2017, the said review application has been dismissed. Hence, these writ petitions have been filed.

(3.) We have heard Sri.B.Pramod, learned Central Government Counsel for petitioners and Sri.Ranganath S.Jois, learned counsel for the respondent and perused the material on record.