UNION OF INDIA Vs. MD. SHAMIM AKHTAR ANSARI

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent.

(2.) This application has been filed by the petitioners for setting aside the order dated 19.09.2017 passed in Original Application bearing No. 050/00242/2017 whereby the Central Administrative Tribunal, Patna Bench, Patna (for short 'The Tribunal') has directed that the respondent herein cannot be compelled and relieved in pursuance of the order dated 06.01.2009 and set aside the orders dated 29.03.2017 and 30.03.2017 issued under the signature of D.R.M. (Personnel) Sonepur.

(3.) The facts of the case in brief are that: