UNION OF INDIA Vs. ZAVERGAR SUNDARGAR

JUDGEMENT

(1.) WE have heard Mr Shakeel A Qureshi, learned counsel for the petitioner and Mr P H Pathak, learned counsel for respondent No.1. This petition has been filed challenging the order of the Central Administrative Tribunal dated 31.7.2002 passed in O.A. No.502 of 1997 by which the O.A. has been allowed and the oral termination order dated 30.10.1996 has been quashed and the respondent has been reinstated in service with all consequential benefits including arrears of salary. The facts of the case in brief are as under:

(2.) THE present respondent was appointed as a regular Extra Departmental Delivery Agent since 16.9.1971. THE respondent herein on 29.4.96 requested for voluntary retirement on the ground of his old age and indifferent health. THE respondent was asked to produce medical certificate by letter dated 4.6.96. He produced medical certificate on 20.6.96 and thereafter he was terminated from services.

(3.) IN view of the aforesaid reasons, this petition is devoid of merits and is accordingly dismissed. Rule is discharged. The interim relief stands vacated.