UNION OF INDIA Vs. DIRECTOR OF POSTAL SERVICES

JUDGEMENT

(1.) WE have heard learned counsel for the writ petitioner which is the Union of India in the Department of Post and Telegraph and learned counsel for the private respondent who was the petitioner before the Central Administrative Tribunal and perused the records.

(2.) THE contesting respondent Sri Gopal Kumar Pandey has been dismissed from service which order was not interfered in appeal. He then challenged the said order before the Central Administrative Tribunal (hereinafter referred to as the "Tribunal?), Patna, which not only entertained his application but quashed the departmental proceedings and directed his reinstatement with all consequential benefits including arrears of pay with interest.

(3.) THE basis of the order of the Tribunal was that the said Gopal Kumar Pandey was also tried in criminal case and on the basis of same set of facts, he was acquitted. The Department of Post and Telegraph being aggrieved filed this writ application against the order of the Tribunal.