REVENUE SECRETARY Vs. SYED LIAQUATH PEERAN

JUDGEMENT

(1.) The Secretary (Revenue), Government of India has filed this Writ Petition praying for the issuance of writ of certiorari, to call for the records of the Tribunal in O.A. No. 763 of 2002 and quash the order, dated 18-7-2003 made therein.

(2.) The brief facts which necessary for disposal of the Writ Petition, are as follows:

(3.) It is stated that the above said adverse remarks were belatedly communicated to the first respondent by letter dated 26-12-2001 by the Deputy Secretary to the Government of India, Ministry of Finance. The first respondent sent a detailed representation, dated 10-1-2002 along with supporting documents to demonstrate his outstanding performance. The competent authority had rejected the same and intimated the first respondent vide letter dated 28-6-2002. Aggrieved by the same, the first respondent approached the Tribunal by preferring O.A. No. 763 of 2002. On consideration of facts and circumstances and based on the Rules governing the service of the first respondent, the Tribunal allowed the O.A. and set aside the remarks. Challenging the same, the present Writ Petition has been filed.