PRABHAKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant case has questioned an order dated 30.07.1997 passed in O.A. No. 1668 of 1997 by the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as, 'the Tribunal').

(2.) The factual position, in a nutshell, is as follows :-

(3.) The relevant rules, i.e., Rules 6 and 11 of the Indian Legal Service Rules, 1957 ( in short, 'the Rules') read thus :-