UNION OF INDIA AND ORS. Vs. DARSHAN LAL

JUDGEMENT

(1.) THE present writ petition challenges the correctness of the order dated 04.04.2014 passed by the Central Administrative Tribunal in O.A. No. 47/2012, whereby the Tribunal allowed the said O.A. filed by the respondent herein and issued a direction to the petitioners to reinstate the respondent herein with 50% of the back wages for the period from 05.04.2004 to 15.07.2005.

(2.) THE facts as are necessary for the adjudication of the present writ petition are as follows:

(3.) THE counsel for the petitioners vehemently argued that the learned Tribunal has committed grave error in awarding 50% of back wages to the respondent for the period from 05.04.2004 to 15.07.2005.