UNION OF INDIA AND ORS. Vs. ANKIT KUMAR

JUDGEMENT

(1.) CHALLENGE in the present Writ Petition is to the impugned order dated 18.02.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'learned Tribunal') whereby the learned Tribunal has allowed the Original Application (in short 'OA') No. 2803/2013 preferred by the respondent and order dated 16.10.2014 in R.A. No. 59/2014.

(2.) THE brief facts of the case are as follows:

(3.) PER contra, Mr. A.K. Trivedi, the learned counsel for the respondent strongly contested the contentions raised by the learned counsel for the petitioners. The learned counsel submits that there is no illegality or any sort of perversity in the reasoning given by the learned Tribunal and also no such illegality has been pointed out by the learned counsel for the petitioners.