CHAIRMAN CANTEEN Vs. RAJ SINGH

JUDGEMENT

(1.) By way of this writ petition under Articles 226 and 227 of the Constitution of India the petitioners are seeking setting aside of the order dated 9th September, 2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi(hereinafter referred to as "the Tribunal") in O.A. No. 1819/2005 whereby the tribunal allowed the petition of respondent no. 1 Lt. Col. Raj Singh(retd.) who had challenged the termination of his services as Manager, Non-CSD Canteen by the petitioners herein with effect from 18th August 2005. The tribunal while setting aside the termination order dated 30th July, 2005 directed reinstatement of the respondent no. 1. Feeling dissatisfied with the decision of the tribunal the petitioners have approached this Court for its reversal.

(2.) The relevant facts leading to the filing of the petition under Section 19 of the Administrative Tribunals Act, 1985 before the tribunal by the respondent no. 1 are as under:

(3.) The learned counsel for the petitioner submitted as follows: