DINESH BISHNOI Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated March 01, 2023 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. 2518/2022, whereby the Tribunal has dismissed the same on merits.

(2.) The challenge in the O.A. was to an order dated August 18, 2022 whereby the competent authority/respondents have extended the suspension of the petitioner beyond the initial period of 90 days.

(3.) The admitted facts are that the petitioner is a Direct Recruit Officer of Indian Custom and Central Excise Services and was posted as Deputy Commissioner in the Office of Central Goods and Services Tax, Gurgaon.