KUMAR RAJEEV Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) In effect, the petitioner is challenging the order dated September 27, 2018, passed by the Central Administrative Tribunal Principal Bench, New Delhi ('Tribunal', for short) in Original Application No.3010/2015 ('OA', for short) whereby the Tribunal has dismissed the OA filed by the petitioner herein.

(3.) The challenge of the petitioner before the Tribunal was with regard to the order dated December 13, 2004 passed by the Disciplinary Authority imposing penalty of compulsory retirement, order dated May 17, 2005 passed by the Appellate Authority imposing penalty of withholding of future promotion for five years and treating the period from December 13, 2004 to May 17, 2005 as dies non and the order dated August 27, 2014 passed by the Revisional Authority under Rule 29 of the CCS (CCA) Rules, 1965.