VINESH CHANDRA SAXENA Vs. UOI

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has challenged the impugned order dated 13.10.2010 passed by the Disciplinary Authority, whereby invoking the provisions of Regulation 33 of the AAIE (CDA) Regulation 2003 has dismissed the services of the petitioner with immediate effect.

(2.) THE petitioner has also challenged the order dated 28.1.2010 passed by the Appellate Authority, whereby, the appeal of the petitioner has been dismissed.

(3.) IT is stated in the petition that since the respondent did not pass any orders for further extension of suspension period of the petitioner, he made a request to revoke the suspension order. There was no response from the respondents, therefore, the petitioner had filed a writ petition bearing No. 641/2004 before this court for revocation of his suspension order.