SATYENDRA DIXIT Vs. U.O.I.

JUDGEMENT

(1.) This petition has been filed by the petitioner, challenging the Orders dtd. 20/7/2005 and 20/1/2006 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. No. 1846/2004 and R.A. No. 175/2005, respectively, whereby the O.A. filed by the petitioner and the subsequent Review Application seeking recall of the Order dtd. 20/7/2005 were dismissed.

(2.) The factual matrix of the case is that the petitioner was working as a Storekeeper with the Central Ordnance Depot (COD), Agra, under the respondents' department. During the course of his service, disciplinary proceedings were initiated against him, which culminated in the penalty of dismissal from service. The said dismissal forms the subject matter of the present Writ Petition.

(3.) On 15/3/1999, the petitioner proceeded on medical leave after submitting a duly completed application seeking sanction of leave. The petitioner, from time to time, sought extension of leave and intimations in this regard were duly sent to the respondents' department along with the medical certificates issued by doctors of a Government Hospital at Agra.