UNION OF INDIA Vs. ANUBHAV SHARMA

JUDGEMENT

(1.) Cm No.20356/2021 1. Allowed, subject to just exceptions. W.P.(C) 6474/2021 & CM NO.20355/2021 [Application field on behalf of the petitioners seeking stay on the operation of the impugned order dated 31.08.2020] CM NO.20357/2021 [Application field on behalf of the petitioners seeking leave to bring on record additional documents]

(2.) Via this writ petition, challenge is laid to the judgement dated 31.08.2020, passed by the Central Administrative Tribunal (in short "the Tribunal").

(3.) Briefly, the controversy in the case veers around the following circumstances.