G.C. VERMA Vs. UOI

JUDGEMENT

(1.) The present petition assails the order dated 24.10.2004 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal) in O.A. No.858/1995, whereby the Tribunal dismissed the said O.A. filed by the petitioner herein, challenging the order dated 13.10.1994, imposing the penalty of removal from service upon the petitioner.

(2.) The facts as are necessary for the adjudication of the present petition are as follows:-

(3.) On behalf of the petitioner counsel raised the following submissions:-