UNION OF INDIA Vs. V SEKAR

JUDGEMENT

(1.) THE Union Territory of Pondicherry is the petitioner before us. The challenge is to the common order of the Central administrative Tribunal, Chennai dated october 11, 2001 in O. A. Nos. 591 of 2000 and 851 of 2000

(2.) IN O. A. No. 591 of 2001, the first respondent challenged the order of the Revising authority dated March 21, 2000. The revising Authority set aside the order of the disciplinary Authority, dated September 2, 1999 exonerating the first respondent of the charges levelled against him in the charge-sheet dated May 17, 1993.

(3.) IN O. A. No. 851 of 2000, the first respondent sought for a direction for being promoted to the post of Revenue Inspector from december 26, 1994, that was the date on which, his juniors were promoted.