UNION OF INDIA AND OTHERS Vs. ATUL BORA

JUDGEMENT

(1.) Aggrieved by the order, dated 8.9.2009, passed, in Original Application ('OA') No. 148/2006, by the learned Central Administrative Tribunal, Guwahati Bench (hereinafter referred to as the 'learned Tribunal'), whereby the learned Tribunal allowed the OA and set aside and quashed the punishment imposed by the disciplinary authority and upheld by the appellate authority, the writ petitioners, who were respondents in OA No. 148/2006, have filed this writ petition, under article 226 of the Constitution of India, putting to challenge the order, dated 8.9.2009, aforementioned.

(2.) The material facts, leading to the passing of the impugned order, dated 08.09.2009, aforementioned, may, in brief, be set out as under:

(3.) We have heard Ms. J. Huda, learned Central Government counsel, appearing for the writ petitioners. We have also heard Mr. U.K. Nair, learned counsel, who has appeared as amicus curiae.