MANIK RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner had challenged the penalty of reduction to the lower time scale by two steps which had been imposed upon him for a period of four years from retrospective effect w.e.f. 06.08.1992 i.e. the day when he was placed under suspension, by filing O.A. No.2001/2000 titled as Manik Rao v. Union of India and others which was dismissed by the Tribunal by order dated 10.05.2001.

(2.) AGAINST the order of the Tribunal, a writ petition was filed by the petitioner being CWP no. 2222/2002 titled as Manik Rao v. Union of India which was also dismissed with the observation that the questions which had been raised by the petitioner before the Tribunal which had not been gone into, the remedy of the petitioner for this would be to file an appropriate application for review before the Tribunal.

(3.) NO one is present on behalf of the petitioner. The writ petition is, therefore, dismissed in default of appearance of petitioner and his counsel.