UNION OF INDIA Vs. RAJ KUMAR RANJAN

JUDGEMENT

(1.) The present writ petition has been preferred by the Union of India and its functionaries challenging the learned Tribunal 's order dated 12th April, 2021 by which five original applications, being O.A.831 of 2020, O.A.832 of 2020, O.A.833 of 2020, O.A.891 of 2020 and O.A.892 of 2020 were disposed of as the applicants in the said applications prayed for identical reliefs.

(2.) Records reveal that the respondent herein, who was working as Senior Assistant Loco Pilot was removed from service by an order dated 3rd November, 2018. The appeal preferred against the same was dismissed on 12th April, 2019 by the appellate authority. The revision preferred was also disposed of by an order dated 11th August, 2020 setting aside the appellate authority 's order dated 12th April, 2019 and directing the said authority to dispose of the appeal preferred by Raj Kumar Ranjan 'afresh holding inquiry following the proper procedure of The Railway Servants (Discipline and Appeal) Rules, 1968 as amended from time to time '.

(3.) The respondent thereafter preferred the original application, being OA-892 of 2020 inter alia praying for setting aside the order of the disciplinary authority dated 3 rd November, 2018 and for his reinstatement upon modification of the revision order dated 11th August, 2020. The learned Tribunal by the order dated 12th April, 2021 quashed the orders impugned therein and granted liberty to the petitioners herein to act strictly in accordance with law observing inter alia that :