UNION OF INDIA Vs. JAYANTA KUMAR NATH

JUDGEMENT

(1.) Heard Mr. S.K. Medhi, learned counsel appearing for the petitioners. Also heard Mr. S. Nath, learned counsel appearing for the respondent.

(2.) This writ petition under Article 226 of the Constitution of India is directed against the impugned order dtd. 28/6/2023 passed by the learned Central Administrative Tribunal, Guwahati Bench, in O.A. No. 272/2022, whereby the charge-sheet dtd. 18/7/2022 issued against the respondent/applicant was set aside and quashed.

(3.) The factual matrix of the case is as follows:-