UNION OF INDIA Vs. VIKRAM BHASIN

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the Order dated 11th May 2021 passed by the Central Administrative Tribunal (hereinafter referred to as 'Tribunal') in OA No.871/2021.

(3.) Learned Counsel for the petitioner states that the respondent was posted as Superintendent (Jewellery Appraiser) in the office of Commissioner of Customs at IGI Airport and was serving on the same post till his suspension. He states that on 03rd June, 2019, the respondent was placed under suspension in contemplation of the disciplinary proceedings. He states that his suspension was initially for a period of ninety days and thereafter, it was extended from time to time in the spells of one hundred and eighty days.