BHILAI STEEL PLANT Vs. GANPATI

JUDGEMENT

(1.) Ashish Surana, learned counsel for the petitioners. Also heard Mr. Govind Ram Miri, learned senior counsel assisted by Mr. K.R. Nair, learned counsel, appearing for the respondent.

(2.) The writ petition is filed by the petitioners, who shall hereinafter, be referred as the employer, challenging the order dtd. 11/4/2018 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur (for short, 'CAT') in Original Application No.200/00056/2016, whereby the learned CAT directed reinstatement of the respondent herein, who shall, hereinafter be referred as the employee, in service forthwith, without any salary / back wages for the period he had not served the Department. However, the intervening period (from the date of dismissal till the date of reinstatement) was directed to be regularized for the purpose of pension, etc. The respondents therein was directed to do the needful within a period of two months from the date of receipt of certified copy of the order.

(3.) The employee was appointed to the post of Plant Attendant on 23/1/1995 and he came to be confirmed on 9/2/1998. He was appointed on the basis of a caste certificate dtd. 15/10/1993 issued by the Naib Tehsildar, Rajnandgaon. Subsequently, the caste certificate submitted by the employee was found to be forged, and accordingly, he was removed from service by an order dtd. 9/5/2007 passed by the Deputy General Manager, P. (Coke Ovens) Coke Ovens and C.C.D. Steel Authority of India, Bhilai Steel Plant, Durg.