UNION OF INDIA Vs. SHAILENDRA KUMAR

JUDGEMENT

(1.) The instant Letters Patent Appeal which already stands admitted way back on 06-11-2002 and now before us for its final disposal is directed against the judgment/order dated 26-04-2002 of learned Single Judge vide which order dated 23.8.1998 whereby dismissing Respondent/writ Petitioner-Shailendra Kumar from service stands quashed directing the Appellants (respondents in the main writ petition) to reinstate him with all consequential and monetary benefits.

(2.) We have feel the necessity of giving flash back of facts of the present case in brief:

(3.) It needs to be mentioned here that for arriving at the aforesaid conclusion the writ Court has based its view on factual aspect of the matter which is borne out from the record.