UNION OF INDIA Vs. SAMEER KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition has been preferred by the petitioners challenging the validity and correctness of the impugned judgment and order dated 18.8..2005 passed by the Central Administrative Tribunal, Allahabad (hereinafter referred to as 'the Tribunal) in Original Application No. 846 of 2002, Sameer Kumar versus Union of India and another, whereby the aforesaid O.A. was allowed.

(3.) Brief facts of the case are that Sri Sameer Kumar, respondent no.1 was working as a Senior Accounts Officer of CDA (CC), Allahabad and one Sri Hiraji Singh was working under him as a Senior Auditor. A complaint was made on 20.6.1995 to the Controller of Defence Accounts, Lucknow by Sri Hiraji Singh against respondent no.1 mentioning therein that he had demanded a sum of Rs.15,000/- as illegal gratification for transferring the complainant from ERE seat comprising of 162 Infantry Brigade Bangalore to Unit Task, Varanasi, out of which a sum of Rs.13,000/- had been paid by the complainant to respondent no.1. However, he had not paid balance amount of Rs.2,000/-, hence he had again been transferred to his original place of posting.