- (1.)Delay condoned.
(2.)Leave granted.
(3.)The respondent, K. Nagarajan was removed from service by an order dated 17/6/1985 and his departmental appeal against that order was dismissed on 25/7/1985. The respondent filed an application challenging the order removing him from service which came to be allowed by the tribunal by its order dated 8/3/1991. A Review Application by the appellant was dismissed by order dated 24/12/1991. The tribunal has allowed the respondent's application and quashed the order of removal from service on the only ground that a copy of the Inquiry Officer's report was not given to the respondent, following the decision in Union of India v. Mohd. Ramzan Khan. The tribunal has also stated that in view of the order of removal being quashed on this ground alone, the other points raised by the respondent to challenge his removal from service were not considered on merits.