MADHUKAR SUKDEO SANGALE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition, at the instance of the original applicants in Original Application No. 557 of 2021 on the file of the Central Administrative Tribunal, Mumbai Bench, Mumbai (hereafter the Tribunal), is directed against an order dated November 16, 2021. By such order, the Tribunal vacated interim protection granted to the original applicants (hereafter the petitioners) on September 22, 2021 and thereby allowed the application (Miscellaneous Application No. 579 of 2021) filed by the respondents seeking vacation of the interim order.

(2.) The only question that we are tasked to decide is, whether the Tribunal acted legally on facts and in the circumstances to vacate the interim order dated September 22, 2021.

(3.) With the consent of the parties, this writ petition is taken up for final hearing at this stage.