KUKKIKATTE KRISHNAMOORTY Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The appellant before this Court is aggrieved by the judgment dated 21.07.2016 in Writ Petition (C) No.1268 of 2016 and the order dated 18.11.2016 passed in Review Petition No.504 of 2016. In the nature of the order that we propose to pass in this case it may not be necessary to go into the facts of the case in detail

(3.) Shorn of details, the appellant was removed from service pursuant to inquiry conducted under the Fundamental Rules. The charge established was that he did not report back to duty/curtail his deputation to the International Labour Organization despite the direction issued by the competent authority. Thus, order dated 26.06.2009 was passed removing the appellant from service.