UNION OF INDIA Vs. RAMESH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The supplementary affidavit as desired has been filed bringing on record the order dated 6th of February, 2012.

(3.) The matter relates to the cancellation of appointment of the respondent-petitioner which came to be challenged before the Tribunal and the learned Tribunal has allowed the claim of the respondent and has quashed the order of cancellation of the appointment .