JUDGEMENT
B. P. Jeevan Reddy, J. -
(1.) Delay condoned.
(2.) Leave granted. Heard counsel for both the parties.
(3.) This appeal is preferred against the judgment of the Central Administrative Tribunal, New Delhi allowing the Original Application filed by the respondent and declaring that the order dismissing him from service is void and declaring further that he should be deemed to have continued in services.;
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