UNION OF INDIA Vs. MAHENDER SINGH

JUDGEMENT

(1.) CM 4665/2012 (exemption) Allowed subject to all just exceptions. This writ petition is directed against the order dated 05.08.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA 951/2010, whereby the respondent's said Original Application has been allowed.

(2.) THE respondent was aggrieved by the order passed by the disciplinary authority on 08.04.2008, whereby he was awarded the punishment of dismissal from service. THE appellate authority had also confirmed this by its order dated 30.06.2009. THE respondent's revision petition was also rejected by the revisional authority on 20.10.2009.

(3.) BEFORE the Tribunal, as also before us, the learned counsel for the petitioner sought to take refuge under Rule 19 of the said Rules and in particular clause (ii) thereof. The same reads as under:-