UNION OF INDIA Vs. A.K.RASTOGI

JUDGEMENT

(1.) THE present writ petition has been filed by Union of India and four of its functionaries challenging the order of the Central Administrative Tribunal, Principal Bench, New Delhi dated October 19, 2011 in Original Application No.3533/2010 and order dated April 19, 2012 in Review Application No.65/2012 in Original Application No.3533/2010 whereby the Tribunal had allowed the Original Application filed by the respondent No.1 and dismissed the Review Application filed by the petitioners herein.

(2.) THE Original Application No.3533/2010 was filed by the respondent seeking the following reliefs:-

(3.) THAT while officiating in Senior Time Scale of Indian Telecom Service Group 'A' a charge sheet was issued to the respondent under Rule 14 of the CCS (CCA) Rules, 1965 on March 17, 2004. In view of the said charge sheet the respondent was reverted to his substantive post in TES, Group 'B' on March 18, 2004.