UNION OF INDIA Vs. BOLO RAM BORO

JUDGEMENT

(1.) IN challenge is the judgment and order dated 29.4.2010 rendered by the learned Central Administrative Tribunal, Gauhati Bench (for short, hereinafter referred to as 'the Tribunal') in Original Application No. 241 of 2009 holding that the respondent (original applicant) had been superannuated on the basis of his incorrect date of birth and consequently directing the petitioners herein to reinstate him in service and to release to him all consequential benefits.

(2.) WE have heard Mr. N.J. Dutta, learned Central Govt. counsel for the petitioners and Ms. N.S. Thakuria, learned counsel for the respondent/ original applicant.

(3.) THE learned Tribunal, however, sustained the challenge made by the respondent/ applicant on the following grounds: