UNION OF INDIA Vs. PANCHA RAM BISHNOI

JUDGEMENT

(1.) The decision rendered in this writ petition would also govern the disposal of other connected writ petition being C.W. 6037 of 2011 because both involve identical points. This is a writ petition filed by the Union of India (Department of Communication/Postal) under Article 227 of the constitution of India against an order dated 4.4.2011 passed by the Central Administrative Tribunal (for short called the Tribunal) in O.A. No. 60/2011.

(2.) By impugned order, the Tribunal allowed the original application of the respondents herein and quashed the suspension order impugned in the application.

(3.) So the short question that arises for consideration in this writ petition is whether Tribunal was justified in allowing the Original Application of the respondent and thereby justified in quashing the suspension order impugned in application?