UNION OF INDIA & ORS Vs. DEEPAINDRA KUMAR
LAWS(DLH)-2016-4-154
HIGH COURT OF DELHI
Decided on April 06,2016

Union Of India And Ors Appellant
VERSUS
Deepaindra Kumar Respondents




JUDGEMENT

SANJIV KHANNA,J. - (1.)This writ petition by the Union of India and three others assails order dated 2nd January, 2014, passed by the Principal Bench of the Central Administrative Tribunal, New Delhi (Tribunal, for short) allowing OA No.4415/2012, filed by Deepaindra Kumar, the respondent before us. The operative portion of the impugned order directs that the respondent would be reinstated in service with effect from 20th October, 2012 with all consequential benefits.
(2.)The respondent was arrested in FIR No.3/2012 dated 31 st January, 2012, registered under Section 7 of the Prevention of Corruption Act, 1988. As the detention had exceeded 48 hours, a deemed suspension order dated
(3.)rd February, 2012 with effect from 31st January, 2012 was passed under Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (Rules for short). The order stipulated that the respondent would remain suspended till further orders. 3. The respondent was granted bail in the criminal case vide order dated 2nd April, 2012 and subsequently released.


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