BAMESHWAR SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Solicitor General for the Union of India.

(2.) Writ has been preferred against the order dated 04.08.2017 passed by the Central Administrative Tribunal, Patna Bench Patna in O.A. No. 203 of 2014. The following reliefs were prayed for in the O.A. application:

(3.) The respondent authorities may be directed to regularize the period of suspension w.e.f. 16.05.2001 to 31.01.2004 as on duty for all purposes on account of his acquittal in the criminal case.