UNION OF INDIA Vs. R K SAREEN

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 12.08.2011 in OA 760/2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby the Tribunal concluded as under:-

(2.) ONE of the pleas taken by the respondent was that the copy of the UPSC advice was not supplied to the respondent before the competent authority passed the order which was impugned before the Tribunal. It was further contended that although the said copy was not supplied to the respondent, the competent authority had placed reliance on the said UPSC advice.

(3.) CONSEQUENTLY, following the same line of thought, this writ petition is liable to be dismissed. It is ordered accordingly.