UNION OF INDIA Vs. SH. VIJAY KUMAR TRIVEDI

JUDGEMENT

(1.) The present writ petition has been filed by the Union of India through the Ministry of External Affairs (MEA) as well as Department of Personnel and Training (DoPT) seeking a challenge to the order dtd. 18/1/2019 passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi in Original Application (O.A.) No. 1631 of 2017 titled Sh. Vijay Kumar Trivedi Vs. Union of India and Anr'.

(2.) Briefly stating the facts giving rise to filing of the present writ petition are :

(3.) The respondent is an Indian Foreign Service Officer (IFS) of 1994 Batch and was permitted to join as a "Policy Advisor in the office of Director General, WHO Framework Convention on Tobacco Control in Geneva" on foreign deputation basis on 2/3/2009 for an initial period of 6 months. On expiry of that said initial period, on his request, the respondent was granted periodic extensions and the deputation term kept getting extended from time to time till August, 2013.