MUKUL CHANDRA SARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) BEING aggrieved by the Suspension Order dated 6.8.2010 and appellate order dated 7.12.2010, the applicant approached before this Tribunal with the following reliefs: - -

(2.) TO set aside/quash order dated 7.12.2010 No. F(PF)/25/94 -95 (Annexure XV) passed by respondent No. 3 disposing the appeal of the applicant.

(3.) WE have heard the learned Counsel Mr. S. Nath, on behalf of the applicant as well as the Mr. M. Choudhury, learned Counsel for official respondents, None appeared on behalf of the private respondent Nos. 4 & 5, although the notices were duly served upon the private respondents on 27.7.2011.