UNION OF INDIA Vs. RAMESH KUMAR MISHRA

JUDGEMENT

(1.) Union of India through Secretary, Ministry of Communication, Department of Posts, Government of India, Daak Bhawan, New Delhi and other Government of India functionaries have preferred this writ against an employee who served the petitioners since 23.01.1980 till 13.08.2013 on a Group - D post as a Chaukidar challenging order dated 18.09.2018 rendered in O.A. No.332/00094/2017 titled 'Ramesh Kumar Mishra Vs. Union of India and Ors. by Central Administrative Tribunal, Lucknow Bench, Lucknow.

(2.) We have heard learned counsel for the petitioners and Shri Praveen Kumar, learned counsel for Caveator.

(3.) It appears that vide order dated 18.09.2018 (supra) a number of original applications were dealt with and allowed, in terms of earlier decisions rendered by various forums mentioned in the order. The relevant content of the impugned order, for reference, is extracted herebelow :-