UOI Vs. M MANI

JUDGEMENT

(1.) THOUGH the matter was listed for considering the question of stay and vacating the stay, on consent of the counsels, the writ petition itself is taken up for disposal.

(2.) THE present writ petition has been filed by the Union of India and other subordinate officials for quashing the order dated 29. 4. 2004 in O. A. No. 933 of 2003.

(3.) O. A. NO. 933 of 2003 was filed by the present Respondent No. 1 challenging the punishment of removal from service. The present Respondent No. 1 at the relevant time was working as Supervisor in the office of the second petitioner. The main charge was relating to unauthorised absence from duty. Upon an enquiry, delinquency was established and the disciplinary authority imposed the punishment of removal from service. The Appeal and the Revision having been rejected, O. A. was filed before the Tribunal.