UNION OF INDIA Vs. UMA SHANKAR SHUKLA

JUDGEMENT

(1.) For implementation of the judgment dated 27-09-2016 passed in OA. No. 102/2014 by the Central Administrative Tribunal (CAT), Guwahati Bench, application has been filed before the CAT.

(2.) Vide order impugned dated 08-08-2018, learned tribunal after recording the submission of Assistant Postmaster General (Staff and Vigilance) and Assistant Superintendent of Posts to the effect that RTI information based on which order dated 27-09-2016 in OA. No. 102/2014 was passed, was wrongly furnished, the department, has proceeded against the erring officer.

(3.) Learned tribunal opined that the respondent has neither filed any application for modification of order dated 27-09-2016 nor assailed the said order before the High Court, therefore, such submission cannot be accepted, the petitioners herein are duty bound to implement the order within one month, aggrieved whereof instant petition has been filed.