UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE order of Central Administrative Tribunal, Patna Bench, Patna in O.A. Nos, 312 and 313 of 2004 cited compositeiy by the Bench of Tribunal on 1st March, 2005, whereby Original Applications came to be allowed and the termination of the applicants who are respondents in these two petitions was declared arbitrary, unjustified and not legal, with costs, is under challenge in these two petitions under Article 226 of the Constitution of India.

(3.) THE respondents, who were applicants before the Tribunal, challenged the termination of the appointment order before the Tribunal, inter alia, contending that the impugned order of termination of all the original applicants was unjust, unreasonable, arbitrary and not supportable by law. Upon hearing the parties advocates and considering the facts on record, the Tribunal was pleased to allow the applications quashing the termination of service on the premise that the said action was arbitrary, unjustified and not according to law. Hence, two petitions at the instance of the Union of India and other officers of the Union of India.