UNION OF INDIA Vs. ALLAPICHAI

JUDGEMENT

(1.) THIS writ petition challenges the order dated 22.10.2009 passed by the Central Administrative Tribunal, whereby O.A. No.613 of 2008 filed by the first respondent was allowed.

(2.) THE Court heard the learned counsel appearing for the petitioner.

(3.) UNDER such circumstances, he preferred the Original Application before the Tribunal, which has taken the erroneous view. Once the admission made by the delinquent in respect of the charges levelled against him, there is no need for taking another view. Apart from that, after receipt of copy of enquiry report, the delinquent did not make any representation also. Hence, the first petitioner passed the order of compulsory retirement and the same was affirmed by the second petitioner. Hence, the writ petition requires to be allowed in admission stage itself.