UNION OF INDIA Vs. JAGADISH DAS

JUDGEMENT

(1.) THE subject matter of challenge is the judgment and order dated 17.09.2010 passed by the learned Central Administrative Tribunal, Guwahati Bench, Guwahati (hereinafter for short referred to as the Tribunal) in Review Application No.07/2010 as well as the order dated 27.11.2009 passed by it in Original Application No.156/2008.

(2.) WE have heard Ms. B. Devi, learned counsel for the petitioners and Mr. K Surana, learned counsel for the respondent.

(3.) THE learned Tribunal at the first instance on an analysis of the pleaded facts as well as the documents on record allowed the application on the following considerations-