DIVISIONAL RAILWAY MANAGER Vs. RAJESH KUMAR SHARMA

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition challenges the judgment of the Central Administrative Tribunal (in short 'CAT), dated 2nd November, 2004 in OA No. 574/2004, allowing the application of the respondent. The operative portion of the said judgment reads as follows:-

(3.) The above order of the CAT has been challenged by the petitioner in the present writ petition and during the pendency of this writ petition, the learned counsel for the petitioner has produced a letter dated 30th January, 2006 of the Division Personnel Officer, Northern Railway, New Delhi. The relevant portion of the said letter reads as follows:- <FRM>JUDGEMENT_140_ILRDLH15_2006Html1.htm</FRM>