Union Of India & Ors. vs Shri. Rakesh Kumar

C.Hari Shankar, J.

The Central Administrative Tribunal^{11.“the Tribunal” hereinafter} has allowed the respondent’s OA by judgment dated 31 July 2025 solely relying on the decision of the High Court of Patna in Union of India and Ors. v. Subrat Kumar Jena^{22.Order dated 30 November 2025 in Civil Appeal Nos. 13326-13327 of 2025}.

Mr. Varun Vats, learned CGSC for the petitioners has placed on record order dated 3 November 2026 whereby the operation of the decision of the Patna High Court in Subrat Kumar Jena stands stayed by the Supreme Court.

In that view of the matter, Mr. Anand, learned Counsel for the respondent is agreeable to the impugned order being set aside and the OA 4650/2024 being remanded to the Tribunal for a decision on merits without relying on the judgment of the Patna High Court in Subrat Kumar Jena.

We order accordingly.

As the OA is of 2024, we request the Tribunal to deal with the matter as expeditiously as possible.

To facilitate hearing, learned Counsel for the parties would appear before the Tribunal on 20 November 2026 and would also place before the Tribunal a four page note setting out their respective stand atleast 48 hours in advance of the date fixed by us.

Neither side would be entitled to seek any adjournment on the date fixed by us.

The writ petition is disposed of.