LAWS(DLH)-2014-7-97

SURENDER KUMAR Vs. GNCT OF DELHI

Decided On July 15, 2014
SURENDER KUMAR Appellant
V/S
GNCT OF DELHI Respondents

JUDGEMENT

(1.) CM. No. 8571/2014

(2.) ISSUE notice. Mr. Amiet Andlay accepts notice.

(3.) THE petition challenges the order of the Central Administrative Tribunal (CAT) dismissing his application. He was charged with misconduct, i.e. unauthorised absence for 265 days.