GENERAL MANAGER Vs. RAMJAGDISH MEENA

JUDGEMENT

(1.) Challenge is to an order dated 07.05.2015 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur in Original Application No.200/00075/2014, whereby the Tribunal has not only set aside the decision of the Authorities but also issued direction to reconsider the case for issuance of appointment order in favour of respondent and to appoint him by issuing such order if found fit.

(2.) The order under challenge before the Tribunal was the order dated 19.12.2013, whereby the petitioner/employer cancelled the respondent's candidature for appointment to the post of Fireman. The reason was the registration of two criminal cases - one was registered vide Crime No.337/2007 for the offences punishable under Sections 307 , 323 , 325 and 143 of the Indian Penal Code at Police Station Nayapura, Kota City in which he was acquitted. The another was registered as Crime No.168/2010 for the offences punishable under Sections 451 , 323 and 34 IPC which ended in compromise on 12.09.2012.

(3.) The Competent Authority vide order dated 19.12.2013 observed that :