UNION OF INDIA Vs. MANOJ PAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri V.K. Tiwari, learned counsel for the original applicant.

(2.) Petitioner-Union of India/Department of Post Office, by the instant writ petition, is challenging the order dtd. 10/11/2023, passed by the Central Administrative Tribunal, Allahabad(Tribunal), whereby, the impugned suspension order before the Tribunal suspending the first respondent came to be set aside for the reason that Sub-rule (6) of Rule 10 of Central Civil Services (Classification, Control and Appeal) Rules 1965(Rules 1965), was not complied. The operative portion of the order reads thus:

(3.) The respondent employee/original applicant was working as a Postal Assistant, he came to be suspended vide order dtd. 25/11/2009, passed by the Superintendent of Post Offices, Varanasi. Rule 10 of Rules 1965, provides for suspension by the appointing authority or any authority to which it is subordinate or the disciplinary authority or any authority empowered in that behalf by general or special order.