GOVT OF NCTD Vs. SUNIL TANWAR

JUDGEMENT

(1.) THE present writ petition challenges the correctness of the order dated 09.11.2010 passed by the Central Administrative Tribunal in Original Application No.1830/2007, whereby the Tribunal allowed the said O.A. filed by the respondent herein and issued a direction to the petitioner to reinstate the respondent herein forthwith with all consequential benefits.

(2.) THE facts as are necessary for the adjudication of the present writ petition are as follows:-

(3.) BEFORE considering the merits of the rival contentions, it is imperative to consider the conclusions arrived at by the Tribunal in the impugned order for the periods of absence that the respondent was charged with.