UNION OF INDIA Vs. MOHD YUNUS

JUDGEMENT

(1.) The petitioners, Union of India through the Secretary to the Government of India, Ministry of Health and Family Welfare; the Joint Secretary of the said Ministry; and the Director, North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences ['NEIGRIHMS'], Shillong have preferred this writ petition for being aggrieved of the order dated 07.11.2017 as also the preceding order dated 25.10.2017, as passed by the Central Administrative Tribunal Guwahati Bench ['CAT'], Guwahati in OA No. 43/286/2017.

(2.) Learned counsel Ms. SG Momin has appeared in caveat on behalf of the sole respondent (applicant). Caveat stands discharged.

(3.) Having regard to the issues involved and the circumstances of the case, we have taken up this matter for final disposal at this stage itself.