A
B
UNION OF INDIA AND ORS.
v.
B.N. SINGH AND ORS.
DECEMBER 15, 1995
[K. RAM~SWAMY AND B.L. HANSARIA, JJ.)
Constitution of India.
Article 136-0rder of Central Administrative Tribunal-Based on ser-
C vice record of employee-Held, not a case waTTanting inteiference.
D
The Union of India tiled the present appeal against the order of the
Tribunal giving the appellant certain directions.
Dismissing the appeal, this Court
HELD : On perusal of the record, it is seen that except during the
relevant period, either previous or subsequent to the period, the first
respondent was outstanding career and the records are very good. The
integrity of the officer has n~t been doubted. Under these circumstances,
it is not a case warranting interference under Article 136 of the Constitu-
E lion. [790-H, 791-A]
F
G
CIVIL APPEALLATE JURISDICTION: Civil Appeal No. 12075
of 1995.
From the Judgment and Order dated 12.7.95 of the Central Ad-
ministrative Tribunal, New Delhi in O.A. No. 1506 of 1989.
N.N. Goswami, Heman! Sharma and S.N. Terdol for the Appellants.
The following Order of the Court was delivered :
Leave granted.
We have called for the record to satisfy ourselves whether the
Tribunal was justified in giving the direction in the impugned order. On
perusal of the record, it is seen that except during the relevant period,
H either previous or subsequent to the period, the first respondent has
790
..
•
U.0.l. v. B.N. SINGH
791
outstanding career and the records are very good. The integrity of the A
officer has not been doubted. Under these circumstances, we think that it
is not a case warranting our interference under Article 136 of the Constitu-
tion.
The appeal is accordingly dismissed.
R.P .
Appeal dismissed.
B
Lex