(1.) Being aggrieved and feeling dissatisfied by the judgment and order of Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as „the Tribunal") in O.A. No.1835/2020 dated 18.12.2020 (Annexure P-1 to the memo of this petition), the present petition has been preferred by the Original Applicant. The learned Tribunal dismissed O.A.No.1835/2020 whereby order dated 10.06.2019 (Annexure P-2 to the memo of this petition) passed by the Respondents of compulsorily retiring the petitioner was not interfered with. Similarly, order dated 19.08.2019 (Annexure P-3 to the memo of this petition) passed by the Respondents rejecting the representation of the Petitioner was also not interfered with by the Tribunal. Thus, the order passed by the Respondents under Rule 56(j) of Fundamental Rules of retiring the Petitioner with immediate effect from 10.06.2019 was not interfered with and since then the Petitioner already stands retired from services of the Respondents.
(2.) The factual matrix of the case is as follows:- 2.1 Petitioner is an officer of Indian Revenue Services (=IRS') of 1985 batch.
(3.) Mr. Vikas Singh, learned Senior Counsel appearing for the Petitioner submitted that the order of compulsory retirement dated 10.06.2019 (Annexure P-2) is arbitrary, illegal and passed with malafide and hence, the same deserves to be quashed and set aside.
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