UOI Vs. P.N.PANDEY

JUDGEMENT

(1.) The challenge in this writ petition by the Union of India is to the order dated November 16, 2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in Original Application No.1785/2010, whereby the Tribunal allowed the Original Application and while reinstating the respondent No.1 giving liberty to the petitioner to resume the proceedings by curing the procedural irregularity with a further direction to pay the arrears and provisional pension within 2 months from the receipt of copy of the order.

(2.) The respondent No.1 had joined the petitioner organization as a skilled worker on February 20, 1975. In December 1979 a complaint was lodged by one Mr.Ram Prasad against the respondent to the Deputy Director, RDTDC, Okhla alleging that the respondent No.1 had submitted a forged High School Certificate to get the job.

(3.) On January 02, 1987 an FIR under Section 420/468/471 IPC was lodged by Mr.S.K.Kunwar who was working as Deputy Director, RDTDC, in the Police Station Kalkaji, New Delhi. The respondent No.1 was put under suspension. The respondent No.1 was acquitted by the Metropolitan Magistrate, New Delhi vide his order dated December 04, 1995. The following are the conclusions of the Criminal Court acquitting the respondent No.1: