GOVERNMENT OF INDIA Vs. S BOOPATHIRAJ

JUDGEMENT

(1.) This writ petition is brought forth seeking to quash the final order made by the second respondent Central Administrative Tribunal in O.A. No. 828 of 2009 dated 30.12.2009.

(2.) The Court heard the learned Additional Solicitor General of India appearing for the petitioners 1 and 3, the learned counsel for the second petitioner and also the learned counsel for the first respondent and looked into the averments in the affidavit in support of the petition and counter affidavit also.

(3.) This writ petition came to be filed under the following circumstances: