UNION OF INDIA Vs. RAJENDRA PRASAD SHARMA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 02.09.2009 passed by the Central Administrative Tribunal, Jaipur in Original Application No. 532/2004, whereby the Original Application filed by the respondent No. 1 Rajendra Prasad Sharma was allowed.

(2.) HEARD learned Counsel for the petitioner.

(3.) LEARNED Tribunal after thoroughly considering the Appellate order passed by the Appellant Authority observed that the statements of PW -1 and PW2 only verified the factum of the statement of the Smt. Prem Bai which was recorded during the investigation. Such statement cannot be considered as secondary evidence.