DEEP CHAND Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner-Deep Chand, in this writ petition, impugns the order dated 18th March, 2015 of the Principal Bench of the Central Administrative Tribunal (Tribunal, for short), whereby OA No. 1623/2013 filed by him has been dismissed.

(2.) The petitioner was compulsorily retired with effect from 21st September, 2004. However, vide judgment dated 26th March, 2009, in W.P. (C) No. 8635/2008, the Revisionary Authority was directed to consider the petitioner's representation and look into the matter once again insofar as the quantum of punishment was concerned.

(3.) The Revisionary Authority vide order dated 4th June, 2010 held as under:-