SUKHA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner was appointed as Hospital Attendant, in the year 1961 and promoted as Ambulance Driver on 4th January, 1980. On charges of embezzlement of money, disciplinary proceedings were conducted and penalty of removal from service was ordered on 5th June, 1984. The appeal of the Petitioner to the Appellate Authority was also rejected.

(2.) The Petitioner submitted a representation dated 20th September, 1994 for grant of pension or in the alternate for compassionate allowance. As the Respondent did not decide the said representation, the Petitioner filed an application before the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985 being Original Application No. 2477/1995. The said petition was dismissed on 1st September, 1999.

(3.) Challenging the decision of the Central Administrative Tribunal dated 1st September, 1999, the Petitioner filed C.W.P. No. 13352/2004 before this Court, which was disposed of on 17th November, 2004, with a direction to the Petitioner to make a fresh representation to the Respondents, who were directed to dispose of the same within one month. The said representation of the Petitioner was rejected by the Respondents, vide order dated 27th August, 2005. In the meantime the Petitioner filed a Civil Contempt Petition No. 740/2005, before this Court, which was dismissed on 5th October, 2005, granting liberty to the Petitioner to seek remedy as per law against the order rejecting Petitioner's representation.