MOOL CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Leave Granted.

(3.) Appellant has laid challenge in these appeals to the Order dtd. 14/9/2023 passed by the High Court of Delhi in WP (C) No.5350 of 2022 and CM Appls. 16008 of 2022 and 46942 of 2023 whereby the Writ Petition and connected applications came to be dismissed and Review Petition No.305 of 2023 filed against said Order also came to be rejected on 3/11/2023 and consequently the Order dtd. 10/12/2020 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the "Tribunal" for brevity) came to be affirmed whereunder the Tribunal dismissed the application for condonation of delay in challenging the Order dtd. 22/11/2006 imposing the penalty of stoppage of one increment with cumulative effect, on the ground of delay of 425 days in filing the OA and held penalty imposed on the appellant was justified given the nature of charge.