LAKSHMI CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant Writ Petition is preferred against the Order dated 13th February, 2002 whereby the Central Administrative Tribunal (hereinafter referred to as ,,Tribunal) allowed the O.A. No.2054/1998 filed on behalf of the Respondent No.5, Sh. Jagan Nath. THE impugned Order, in effect, directed the reversion of the Petitioner from the post of Assistant Store Keeper (ASK) to his substantive post (in this case ,,Lascar) within two months of receipt of the Order dated 13th February, 2002.

(2.) SHORN of unnecessary details, the facts leading to filing of the present Writ Petition are adumbrated as below:

(3.) ON the basis and strength of the letter dated 6th May, 1986 the Tribunal returned the following finding which is being reproduced below:-