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Judgment
5 paragraphs · 110 words
C. Hari Shankar, J.
1.
As we have laid down the principles applicable in such cases in our judgments in Staff Selection Commission v Aman Singh1 and Staff Selection Commission v Amit Goswami2, and the impugned order makes no reference to the individual facts of this case, the order is quashed and set aside with consent of parties and the OA is remanded for de novo adjudication keeping in mind the principles laid down in Aman Singh and Amit Goswami.
2.
Both parties are directed to appear before the Tribunal on 9 December 2024.
3.
Writ Petition stands disposed of accordingly.