RAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No. 10786/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petition impugns the order dated 9th April, 2019 of Central Administrative Tribunal (CAT), Principal Bench, New Delhi of dismissal of O.A. No. 518/2014 preferred by the petitioner, impugning the disciplinary proceedings held against him on the charge of unauthorised absentation from duty for a period of 39 months 20 days 22 hours and 15 minutes, resulting in an inquiry report dated 8th November, 2012, of the charge having stood proved and the punishment meted out to the petitioner on 4th January, 2013, of dismissal from service and the order dated 5th September, 2013 of dismissal of departmental appeal preferred thereagainst.