BALAKRISHNA MAHADEO TAYADE Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed to set aside the order of the 3rd respondent in No.P.VIII-17/2000-5-EC-2 dtd. 22/2/2001, as confirmed by the order of the 2nd respondent in No.RX-III-7/2001-ESTT-3 dtd. 4/5/2001, and consequently direct the respondents to reinstate the petitioner into service with all back wages.

(2.) Heard Sri J.V. Prasad, learned counsel for the petitioner and Mrs. Anjali Agarwal, learned Standing Counsel for Central Government, appearing for the respondents. Perused the record.

(3.) Brief facts of the case are as follows: