UNION OF INDIA Vs. RATNESWAR KARMAKAR

JUDGEMENT

(1.) The application under Article 226/227 of the Constitution has been filed by the Union of India challenging the legality and validity of the judgment and Order dated 8.5.1998 passed by the Central Administrative Tribunal, Guwahati Bench in Original Application No. 228/96.

(2.) We have heard Mr K.N. Choudhury, learned senior counsel for the petitioners and also Mr G.K. Bhattacharyya, learned senior counsel assisted by Mr B. Chakraborty and Mr. K. Pathak, learned counsel for the respondent.

(3.) The respondent, an Income Tax Officer in the office of the Deputy Commissioner of Income Tax, Guwahati was served with an order of dismissal on the last date of his service career. His statutory appeal preferred against the order of dismissal was also rejected. Aggrieved thereby, the respondents approached the Central Administrative Tribunal, Guwahati Bench, for necessary direction for quashing both the orders of dismissal and rejection of appeal passed on 30.12,1993 and 28.6.1996 respectively.