UNION OF INDIA Vs. NARENDER KUMAR-JE(E)

JUDGEMENT

(1.) Rule D.B.

(2.) With the consent of parties, we proceed to finally hear and dispose of this Writ Petition.

(3.) The Petitioner Union of India and others have preferred this Writ Petition under Article 226 of the Constitution of India to challenge the order dated 17th June 2002 passed by the Central Administrative Tribunal (The Tribunal) in O.A. No.2711/2004 whereby the Tribunal set aside the order dated 17.6.2002 passed by the Appellate Authority, and further directed the Appellate Authority to consider the Respondent's appeal by passing a detailed speaking order within two months. The Appellate Authority had dismissed the Respondent's appeal preferred against the order of penalty of dismissal passed by the Disciplinary Authority on 19.10.1995. Further consequential directions were also issued by the Tribunal while partly allowing the original application filed by the Respondent.