UNION OF INDIA Vs. BIDESWAR MISHRA

JUDGEMENT

(1.) Heard Mr. H.K. Das, learned counsel for the petitioners. Also heard Mr. S. Dutta, learned counsel for the respondent.

(2.) By this writ application under Article 226 of the Constitution of India, the petitioners have called into question the legality and validity of the order dated 19.5.2016 in Original Application No. 040/00129/2014 as well as the order dated 1.9.2016 in Review Application No. 10/2016 passed by the Central Administrative Tribunal, Guwahati Bench (for short, hereinafter referred to as 'the Tribunal').

(3.) At the outset, it may be noted that the respondent had retired from service on 31.3.2018 as Motor Driver/Grade-I.