S.K. SINGHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India Read with Article 227 of The Constitution Of India challenging the order dtd. 10/9/2015 passed by the Central Administrative Tribunal 'the Tribunal', Principal Bench, New Delhi in Review Application 'RA' 233/14 in Original Application 'OA' 105/08 and order dtd. 21/11/2014 in OA 105/08 whereby, the Tribunal had dismissed the RA as well as the OA of the petitioner.

(2.) Briefly stated facts of the case are that the Petitioner was appointed as a Postal Assistant in the India Post on 11/9/1981.

(3.) The Respondent No. 4 in exercise of the powers conferred by clause (a) of sub-rule 1 of Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules 'CCS (CCA) Rules', 1965 suspended the Petitioner vide an order simpliciter dtd. 24/11/2005.