GOVIND KRISHNA DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner, namely Govind Krishna Dixit, challenging the order dated May 23, 2018, passed by the Central Administrative Tribunal Principal Bench, New Delhi, ('Tribunal', for short) in Original Application No.1629/2018 ('OA', for short) whereby the Tribunal has dismissed the OA filed by him.

(2.) The petitioner had filed the OA with the following reliefs:

(3.) From the above, it is noted that the petitioner had primarily challenged two orders dated June 10, 2013 and November 16, 2017. The order dated June 10, 2013, is an order whereby the Disciplinary Authority has passed the final order imposing the penalty on the petitioner as reproduced below: