K B KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner by the present petition assails the judgment dated 1.10.1997, passed by the Central Administrative Tribunal, Principal Bench, New Delhi dismissing O.A.No. 679/92. The Tribunal held that there was no ground to interfere with the order dated 21.3.1991, dismissing petitioner from service.

(2.) Facts leading to the filing of the present petition may be noted:

(3.) Petitioner filed OA No. 679 of 1992 before the Central Administrative Tribunal seeking inter-alia quashing of order dated 21.3.91, imposing the penalty of dismissal from service and order dated 20.2.1992 rejecting review petition. He also sought reinstatement in service in the post of SA-I with all consequential benefits. The OA was dismissed vide judgment dated 1.10.97. Aggrieved by the dismissal of OA the petitioner has preferred the present writ petition.