J B GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 3.8.2005 passed by the Central Administrative Tribunal in O.A. No. 1302/2004 titled Shri J.B. Gupta vs. Union of India & Ors., whereby the Tribunal has dismissed the O.A. of the petitioner.

(2.) BEFORE the Tribunal, the petitioner had challenged the penalty of compulsory retirement imposed upon the petitioner by order dated 12.06.2003 contending that it could not be given retrospective effect from 31.08.1999.

(3.) THE principal contention of the petitioner seems to be the date of the compulsory retirement which has been repelled in the circumstances as detailed hereinabove. THE Tribunal has also dealt with other pleas and contentions raised by the petitioner and has also gone into every precedent cited on behalf of the parties.