UNION OF INDIA Vs. POTTI YESHWANT KUMAR

JUDGEMENT

(1.) BY this Petition, Petitioners i. e. Union of India and others are challenging the Judgment and Order dated 30/6/2003 passed by the Central Administrative Tribunal, Mumbai Bench (For short "cat") whereby the application filed by the respondent challenging the Order of termination issued by the petitioners was allowed and the impugned termination order was set aside with a direction to take further action a period of two months from the date of the receipt of the said Order,

(2.) ON 12/09/2003, this Court had passed the following order in para 1 which reads as unders-

(3.) ON 18/03/2004, the matter was adjourned to 6/4/2004 for the purpose of deciding the matter finally at the admission stage as was indicated in the order dated 12/09/2003.