RAJNATH PALL Vs. SENIOR DIVISIONAL PERSONNEL OFFICER

JUDGEMENT

(1.) This petition takes exception to the impugned order dtd. 24/7/2019 passed in O.A.No.170/00065/2019 passed by the Central Administrative Tribunal, Bengaluru Bench (for short, 'Tribunal'), whereby application filed by the petitioner was dismissed by the Tribunal.

(2.) Heard the learned counsel for the petitioner and learned Central Government Standing Counsel for respondents and perused the material on record.

(3.) The material on record discloses that aggrieved by penalty order dtd. 17/5/2017 removing the petitioner from service with respondents, the petitioner preferred an appeal in Appeal Advice No.3/2018 before the Appellate Authority. On 1/1/2018, the said appeal was partly allowed by the Appellate Authority, which reduced the penalty and permitted the petitioner to undergo medical examination and based on his medical fitness, the Appellate Authority directed the petitioner to be absorbed appropriately by the respondents. Aggrieved by the order of the appellate Authority, the petitioner approached the Tribunal, which proceeded to pass the impugned order, aggrieved by which, the petitioner is before this Court by way of present petition.