UNION OF INDIA & ORS. Vs. S. RENGARAJAN

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order of the learned Single Judge dated 18-06-2010 passed in WP(C) No.1445/2009 setting aside the dismissal of the respondent/writ petitioner and directing his reinstatement in service with all service benefits. However, the issue relating to payment of back wages was left to the discretion of the disciplinary authority but the learned Single Judge directed refund of the amount of Rs. 1,09,344.00 seized from the possession of the petitioner with interest @ 6% per annum.

(2.) The Union of India and the concerned authorities of General Reserve Engineering Force (GREF), who were respondents in WP(C) No.1445 of 2009, are in appeal against the aforesaid judgment and order.

(3.) The facts of the case as projected by the respondent/writ petitioner in the writ petition may be briefly noted.