UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE

JUDGEMENT

(1.) Heard Dr. Ravi Ranjan, learned counsel for the petitioner Union of India and Mr. S.K. Tiwari, learned counsel for respondent no. 2.

(2.) This writ application is directed against tne order as contained in Annexure 6 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as CAT) dated 8.7.2003 in O.A. No. 579 of 2002.

(3.) Respondent No. 2 was engaged to work as Night Guard in Suhridnagar subpost office in the district of Begusarai by order passed in the year 1984 on the recommendation of the District Magistrate, Begusarai as burglary was commited in the sub-post office in question. Respondent No. 2 after six months, however, abandoned the work but somehow or the other, he was again re-engaged in the year 1991 and thereafter was disengaged vide order dated 28th June, 1995 which was challenged before the CAT giving rise to the order impugned.