LAWS(TLNG)-2023-1-2

UNION OF INDIA Vs. SOMESH KUMAR

Decided On January 10, 2023
UNION OF INDIA Appellant
V/S
Somesh Kumar Respondents

JUDGEMENT

(1.) Heard Sri T.Suryakaran Reddy, learned Senior Counsel and the then Additional Solicitor General of India representing Sri B.Narasimha Sarma, learned counsel for the petitioner; Sri D.V.Sitharam Murthy, learned Senior Counsel representing Sri N.Ashwani Kumar, learned counsel for respondent No.1; Sri B.S.Prasad, learned Advocate General for the State of Telangana for respondent No.2; and Sri P.Govind Reddy, learned counsel appearing for services (AP) representing respondent No.3.

(2.) This petition has been filed by Union of India through the Secretary to the Ministry of Personnel, Public Grievances and Pension in the Department of Personnel and Training under Article 226 of the Constitution of India assailing the legality and validity of the judgment and order dtd. 29/3/2016 passed by the Central Administrative Tribunal, Hyderabad Bench at Hyderabad (briefly, 'CAT' hereinafter) in O.A.No.1241 of 2014.

(3.) First respondent is an All India Service officer allocated to the Indian Administrative Service (IAS) on the basis of the civil services examination of 1988 under unreserved category. He is an IAS officer of the 1989 batch.