SURENDRA KUMAR CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Umesh Prasad Singh, learned counsel for the petitioner, and Mr. Ganesh Prasad Singh, learned counsel for the contesting opposite party and learned counsel for the Union of India.

(2.) BY this application the petitioner seeks review of order dated 27.6.2002 passed by a Bench of this Court in C.W.J.C. No. 7926 of 2000, whereby and whereunder it was observed that the writ petitioner, Chandra Kishore Thakur, will be entitled to seek a review of the decision of the Central Administrative Tribunal, Patna Bench, Patna (hereinafter to be referred to as "CAT), but, at the same time, quashed the departmental order dated 21.2.2002, by which services of the writ petitioner Chandra Kishore Thakur was terminated.

(3.) APPOINTMENT of opposite party no. 5, however, was challenged before the CAT in O.A. No. 155 of 1996. The matter was contested before the CAT, where the official respondents in order to justify their stand raised a solitary objection to the effect that the petitioner (Surendra Kumar Chaudhary) since was involved in a criminal case pertaining to Mansoorchak Police Station Case No. 35 of 1992, he was not found eligible for the post.