UNION OF INDIA Vs. D.R.K.REDDY

JUDGEMENT

(1.) Heard Sri J.U.M.V.Prasad, learned Central Government Counsel for the petitioners and Sri V.R.Machavaram, learned counsel for the respondent.

(2.) This Writ Petition was filed by the Union of India and others under Article 226 of Constitution of India challenging the judgment and order dtd. 2/4/2004 passed by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (in short 'the Tribunal') in O.A.NO.1163 of 2002.

(3.) The OA was filed by the applicant/respondent herein - Sri D.R.K. Reddy challenging the order of removal dtd. 12/9/2002, passed by the disciplinary authority the Divisional Commercial Manager, South Central Railway, Vijayawada Division, Vijayawada, removing respondent from service and declaring the order of removal as void ab-initio and without jurisdiction.