UNION OF INDIA Vs. JALIL ALI

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conferencing in view of the present scenario so as to maintain social distancing.

(2.) Union of India through Secretary to the Government of India, Ministry of Water Resources and other State functionaries have filed this writ petition directed against order dated 08.05.2020 rendered in Original Application No.040/00088/2020, Md. Jalil Ali vs. The Union of India and Others.

(3.) The Central Administrative Tribunal vide impugned order dated 08.05.2020 dealt with the issue in paras 6 and 7 of the order. Paras 6 and 7 read as under: