UNION OF INDIA Vs. MANILAL REVASHANKER SUTHAR

JUDGEMENT

(1.) Heard Mr. Ankit Shah, learned Central Government Counsel for the petitioner and Ms. Vilas Purani, learned advocate for the respondent no1 on caveat.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 5.2.2020 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in OA No.538 of 2017 with MA No.488 of 2017.

(3.) The following facts emerge from the record of the petition.