UNION OF INDIA Vs. RAMKRUPAL JAGANNATH

JUDGEMENT

(1.) All these petitioners were admitted by us on 8th October, 1998. On that day, Rule was issued and ad-interim relief against implementation of the order of Central Administrative Tribunal was granted. Notice as to interim relief was made returnable on 1st December, 1998. The matter was, thereafter, adjourned from time to time.

(2.) Today, we have heard Mr. J.C. Sheth, learned counsel for the petitioner and Mr. K.K. Shah, learned counsel for the respondents. As ad-interim relief was granted and the said relief was against the order of reinstatement, in the facts and circumstances of the case and with the consent of the parties, we have heard the main matters.

(3.) All these petitions were filed against orders in O.A. No.69 of 1993 and companion matters passed by Central Administrative Tribunal, Ahmedabad Bench ("CAT" for short) on 16/07/1998. Various applications came to be filed for getting reinstatement. All of them were disposed by a common order. It was the case of the authorities that the respondents had produced bogus service card before the railway authority and obtained service in the Railways on the basis of such bogus cards. A charge sheet was, therefore, issued in April 1998, inquiry was conducted wherein charges were proved. They were, thereafter, removed from service. The said action was challenged in the above O.As.