UNION OF INDIA Vs. S B SHARMA

JUDGEMENT

(1.) The inquiry held against the respondent and the consequent punishment of compulsory retirement was challenged by the respondent before the Central Administrative Tribunal (CAT). The application of the respondent has been allowed by the CAT vide impugned judgment dated 21.7.2005 primarily on the following grounds:

(2.) The petitioners, by means of the present petition, challenge the said judgment. We have heard learned counsel for the parties at length.

(3.) The Petitioners appear to have a case on points (1) and (3) above.