UNION OF INDIA Vs. B ANNADURAI

JUDGEMENT

(1.) AGGRIEVED by the order of the Central Administrative Tribunal, dated 25. 08. 2005 made in O. A. No. 646 of 2005, Union of India, represented by the Director, Liquid Propulsion Systems center ISRO, Valiamala, Thiruvananthapuram and the Senior Administration Officer, liquid Propulsion Systems Center ISRO, Valiamala, Thiruvananthapuram, have filed the above writ petition.

(2.) HEARD the learned Senior central Government Standing Counsel for the petitioners.

(3.) IN such circumstances, as rightly observed by the tribunal, we are of the view that, it is but proper for the Committee to go in to the relevant aspect, namely, whether rejoining will be a hindrance to his official work. IN the absence of such specific decision by the Committee, we are of the view that continuation of the deemed suspension cannot be warranted. All these aspects have been correctly considered by the Tribunal and we are in agreement with the said conclusion. Accordingly, there is no valid ground for interference. Consequently, the writ petition fails and the same is dismissed. Connected WPMP is also dismissed. .