UNION OF INDIA Vs. ISHWARI NARAYAN SINGH

JUDGEMENT

(1.) Heard Dr. Ashok Nigam, learned Additional Solicitor General of India, assisted by Sri Ajay Bhanot for the petitioners and Sri Avnish Tripathi, learned counsel appearing for the respondent.

(2.) Counter and rejoinder affidavits having been exchanged between the parties, with the consent of the learned counsel for the parties, the writ petition is being finally decided.

(3.) By means of present writ petition, the Union of India has challenged the order dated 6.3.2009 of the Central Administrative Tribunal allowing the original Application No. 1561 of 2008 filed by Ishwari Narayan Singh challenging his suspension order dated 21.1.2004 as well as the order dated 9.9.2005, rejecting the representation of the respondent for revocation of his suspension order.