GUGAN Vs. COMMISSIONER OF POLICE AND ORS.

JUDGEMENT

(1.) C.M. Appl. No. 5678/2015 (Exemption)

(2.) BY the instant Writ Petition filed under Article 226 of the Constitution of India, the petitioner questions the tenability of the impugned order dated 22.12.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi, whereby the learned Tribunal dismissed the Original Application preferred by the petitioner. We would now turn to the facts of the case for better comprehension: -

(3.) ASSAILING the legality and correctness of the impugned order dated 22.12.2014 passed by the learned Tribunal, Mr. Sourabh Ahuja, learned counsel for the petitioner submits that the Ld. Tribunal has exceeded its jurisdiction in reading between the lines of the order of termination issued by the Delhi Fire Service (hereinafter DFS), which order is an order simplicitor and innocuous in nature.