UNION OF INDIA Vs. R.K. THAKUR

JUDGEMENT

(1.) IT is stated at the bar on behalf of the sole respondent by his learned counsel, Mrs. Ranjana Parmar, Advocate, that since the present writ petition has been filed against a judgment rendered by the Central Administrative Tribunal (CAT), no reply is required to the same on behalf of the said respondent.

(2.) HEARD . The challenge herein in this writ petition under Articles 226/227 of the Constitution of India at the behest of the petitioners who were respondents before the CAT, Chandigarh Bench (Circuit at Shimla) is against the following direction issued in favour of the respondent herein (applicant before CAT) vide order dated 12th August, 2009 in OA No. 304/HP/2007, titled R.K. Thakur Vs. Union of India and ors:

(3.) WE have gone through the records and given thoughtful consideration to the respective submissions advanced on behalf of the parties at the bar. Suffice it to say that the above contention of the original respondents, as canvassed before us by the learned ASGI, has been considered and decided by CAT exhaustively vide paras 8, 9 and 10 of the impugned order dated 12th August, 2009 which are extracted below for ready reference: