BIRENDRA SINGH KUNWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, challenging the Order dtd. 25/9/2018 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, the 'Tribunal') in O.A. No. 202/2018, titled Birendra Singh Kunwar v. Union of India through Secretary (R) & Anr., whereby the learned Tribunal dismissed the said O.A., observing as under:

(2.) The brief background of the facts in which the present petition arises is that the petitioner was appointed as Deputy Field Officer ('DFO') (General Duty) in the Research and Analysis Wing, Cabinet Secretariat on 20/9/1976. He married Ms. Suman Kunwar on 11/12/1981, and a daughter was also born out of this wedlock on 18/9/1982. It is the case of the petitioner that in 1983, his wife, Ms. Suman deserted him and refused to grant him a divorce, since then she has been absent from his life.

(3.) In September 1983, during the subsistence of his marriage with Ms. Suman, the petitioner started cohabiting with one Ms. Manihal Devi, and two children, a son (born on 30/5/1984) and a daughter (born on 30/9/1985), were born from their relationship.