M.S. Karnik, J. - (1.) The petitioner - Union of India by this petition filed under Article 226 and 227 of the Constitution of India challenge the order dated 11/3/2005 passed by the Central Administrative Tribunal, Mumbai Bench, Mumbai ('the Tribunal' for short) in O.A. No.829 of 2002.
(2.) The facts of the case in brief are as under : The respondent was imposed penalty of removal from service by an order dated 22/6/2001 passed by the Disciplinary Authority. The order of removal was upheld by the Appellate Authority vide order dated 1/11/2001. The Revisional Authority dismissed the revision by an order dated 14/2/2002. The Tribunal set aside the order of removal only on the ground that the authority which issued the impugned order imposing penalty on the respondent was not competent to impose penalty.
(3.) The OA was therefore partly allowed and the respondent was directed to be reinstated with liberty to petitioner to proceed in the matter by referring it to the competent authority for appropriate orders including treatment of period from the date of removal from service to reinstatement.;