LAWS(DLH)-2012-12-44

UNION OF INDIA Vs. PRAMOD KUMAR BAJAJ

Decided On December 07, 2012
UNION OF INDIA Appellant
V/S
Pramod Kumar Bajaj Respondents

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner (Union of India) has challenged the legal validity of the order dated 31.08.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No.1469/2010.

(2.) The brief facts giving rise to the instant dispute are enumerated as under:-

(3.) The Tribunal, after considering the rival contentions advanced by the parties came to the following conclusions in the impugned order dated 31.08.2010:-