Bhaskar Bhattacharya, Actg. C. J. - (1.) This writ-application under Article 226/227 of the Constitution of India is at the instance of the Union of India and is directed against the order dated August 24, 2006, passed by the Central Administrative Tribunal, Calcutta Bench, in O. A. No. 1418 of 2006 thereby setting aside the order of removal from service passed by the employer against the applicant under Section 19 of the Ad ministrative Tribunal Act.
(2.) The facts giving rise to filing of the present writ-application may be summed up thus :
(3.) On June 1, 1995. Jammu Tawi Express colluded with a goods-train at Kalubathan, as a result, 45 persons were killed and several persons were injured. The Railway Authority decided to hold a Judicial Commission of Enquiry headed by Mr. Justice Venkatchalia (Recd.). In the said Judicial Inquiry, one Jalaluddin, an employee of the Railway, who is a respondent before us, was found responsible.;