GOVT. OF NCT OF DELHI Vs. SANDEEP KUMAR

JUDGEMENT

(1.) This petition brought by the jail authorities under Article 226 of the Constitution of India seeks quashing of order dtd. 14/8/2007 of the learned Central Administrative Tribunal, whereby O.A No.2290/2006 filed by the present respondent was allowed and after setting aside the orders passed by the present petitioners (pertaining to a departmental enquiry) the present petitioners were directed to grant all consequential benefits to the present respondent.

(2.) Briefly stated, circumstances relevant for present purposes are as follows.

(3.) Hence, the present petition.