GOVT. OF NCT OF DELHI Vs. ASHOK KUMAR

JUDGEMENT

(1.) Rule DB was issued in this matter on 18.02.2009.

(2.) Challenge in this writ petition is to the order dated 10.10.2006 passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal") in OA 258/2005 filed by the respondent herein whereby the Tribunal had granted partial relief to the respondent.

(3.) The respondent had approached the Tribunal seeking a direction to quash and set-aside the order dated 25.02.2004 passed by the Appellate Authority whereby one year of approved service was forfeited permanently, with consequential benefits in terms of seniority, promotion, etc. A direction was also sought to treat the entire period from the date of his dismissal to the date of his reinstatement as spent on duty. The Tribunal found no reason to interfere with the order of the Appellate Authority, but allowed the second relief in respect of treating period of absence of the respondent herein.