UNION OF INDIA Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. N.K. Elango, the learned Additional Central Government Standing Counsel appearing for the petitioners and Mr.Vijay Narayan, the senior counsel appearing for the second respondent.

(2.) THE second respondent on account of an alleged involvement in a criminal case was placed under suspension, on 18.9.91. Subsequently, the trial Court rendered a judgment of conviction and therefore, on the basis of the said judgement, the respondent No,2 was dismissed from service, with effect from 26.11.91. Subsequently, however the criminal appeal filed by respondent No,2 was allowed and the order of conviction was set aside. THEreafter, the respondent No,2 filed a representation to reinstate him in service with all the attendant benefits. However, since no action was taken the respondent No,2 filed an original application in O.A.No,979 of 2003 before the Tribunal.

(3.) IN the course of hearing, it was brought to our notice that the High Court while entertaining the writ petition had given a direction to pay the second respondent the backwages for the period from 26.12.2000 i.e. to say the date of representation, to 27.6.2002, the date of reinstatement. The respondent No,2 has filed an affidavit in the Court to today, wherein it is indicated as follows: