- (1.) HEARD the learned advocates on interim relief. Both the learned advocates agree that the matter be decided finally.
(2.) IN the present petition, the petitioners. Union of India and others, challenge the judgment and order dated 20th July, 2007 passed by the Central Administrative tribunal, Ahmedabad [hereinafter referred to as "the tribunal"] in Original Application no. 475 of 2006.
(3.) FOR the act of misconduct proved against the respondent, an appraiser, employed under the respondent No. 4, the commissioner of Central Excise and customs, the respondent was visited with punishment of reduction in pay by one stage coupled with withholding of one increment without future effect.;