COMMISSIONER OF POLICE Vs. OM KUMAR

JUDGEMENT

(1.) In this writ petition by the Union of India a challenge is laid to the order passed by the Central Administrative Tribunal, Principal Bench, New Delhi (for short the Tribunal) on 22 April 2002 in OA No.1978/2001. By the impugned order, the Tribunal has allowed the applications filed by the respondents and has directed the Commissioner of Police to release back wages to the respondents within a period of two months from the date of receipt of the said order.

(2.) The applicants before the Tribunal had earlier filed three separate applications challenging the orders of punishment awarded to them on the basis of the departmental inquiries. The said applications were allowed by the Tribunal quashing the orders of punishment. While doing so, the Tribunal had directed the department to accord consequential benefits to the applicants.

(3.) In compliance of the said orders the department passed order dated 2 March 2001, allowing all the consequential benefits except the back wages for the period of suspension of all the three respondents. These orders were challenged before the Tribunal, which resulted in the passing of the impugned order.