UNION OF INDIA Vs. RANJEET KUMAR

JUDGEMENT

(1.) BY this writ petition filed by the Union of India (Ministry of Home Affairs) - who was non -applicant of O.A.No 69 of 2013 under Article 227 of the Constitution of India, the writ petitioner challenges the order dated 4.12.2013 passed by Central Administrative Tribunal (for short hereinafter referred to as ''CAT '') in aforementioned O.A.

(2.) BY impugned order, the CAT allowed the original application of the respondent herein (applicant before the CAT) and granted him the relief which he had claimed in his original application against the writ petitioner.

(3.) FACTS of the case lie in a narrow compass.