CHAMAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Sanjay Kumar Om, counsel for the petitioner and Sri Tarun Verma, counsel appearing for the respondents.

(2.) This petition has been filed for issue of a writ in the nature of certiorari for quashing the order dated 3rd September, 2002 passed by the Allahabad Bench of the Central Administrative Tribunal (hereinafter referred to as the ''Tribunal') in Misc. Application No. 3391 of 2002.

(3.) Shorn of unnecessary details, facts giving arise to the present Appeal are that by order 11th July, 1978, the petitioner, who was working as Chief Travelling Ticket Examiner, was removed from service. On an Appeal preferred by him, the punishment was reduced to that of reversion. Petitioner challenged the aforesaid order by filing a writ application before this Court which, after coming into force of the Administrative Tribunals Act, 1985, was transferred to the Tribunal. The Tribunal set aside the order of removal from service as also the appellate order of reversion. In the light thereof, petitioner was reinstated in service and seniority was fixed by the order dated 8th March, 1991.