UNION OF INDIA Vs. A.K.SHARMA

JUDGEMENT

(1.) THE matter was called out once and since none appeared for the respondent was passed over. None appears for the respondent even at the second call.

(2.) VIDE impugned order dated February 07, 2012 the Central Administrative Tribunal has allowed O.A.No.778/2011 filed by the respondent. A direction has been issued to the writ petitioner to issue letter appointing respondent to the post of ACM.

(3.) THEREAFTER , the petitioner conducted a supplementary viva-voce and redrew the select panel.