RAJLAXMI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present writ petition substantially is:

(2.) So far as the relief clause No.7(d) is concerned, this Court is of the opinion that the challenge to the said order Annexure P/1 dated 05.10.1993 may not be maintainable in the present writ petition, as the same would have to be challenged by way of a separate writ petition. Moreover, the challenge to the order of the Central Administrative Tribunal is heard and decided by a Division Bench.

(3.) Given the aforesaid facts, this Court confines the writ petition to relief clause No.7(a) to 7(c). The three orders under challenge are the order of removal from service dated 01.10.1993. The order passed by the Appellate authority rejecting the appeal on 23.11.1993 and the order of the Central Government Industrial Tribunal-cum-Labour Court, Jabalpur in case No. CGIT/LCR/ 114/96, dated 26.04.2006, whereby the Tribunal has passed an award answering the reference in the negative holding that the department was justified in removing the petitioner from service.