UNION OF INDIA Vs. V. LAKSHMI NARAYANAN

JUDGEMENT

(1.) The order of the Central Administrative Tribunal, Ernakulam Bench dated 10.8.2011 in OA No.638/2009 stands challenged before us. The parties are referred to in accordance with their status in OA No.638/2009, unless otherwise specified.

(2.) Annexure-A35 order of the Govt. of Kerala was quashed by the Tribunal against which, State of Kerala and the Principal Chief Conservator of Forests have filed OP(CAT) No.913/2012, while the Union of India has preferred OP(CAT) No.740/2012.

(3.) The facts in brief are thus: The applicant in OA No.638/2009 was an officer of the Indian Economic Service (IES) of 1982 batch, posted in the office of the Director General of Commercial Intelligence and Statistics, Chennai.