UNION OF INDIA Vs. SUMANT KUMAR TYAGI

JUDGEMENT

(1.) We must express our pain and anguish at the manner in which the impugned order dated 4.11.2009 has been written.

(2.) A perusal of the order shows that the learned members of the Tribunal who have authored the impugned decision have not appreciated the facts in the correct perspective and have totally misunderstood the law on the subject.

(3.) Let us first note the relevant facts.