NAGIN D PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr. Rutvij Bhatt, learned counsel for the petitioner.

(2.) THIS Special Civil Application has been filed challenging order dated 13.3.2003 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad, in Original Application No.460 of 1999.

(3.) LEARNED counsel for the petitioner has urged that since the Gold Control Act was repealed in the year 1990 and charges having been framed on the basis of the Gold Control Act, the petitioner cannot be punished, as the dismissal order was passed subsequent to the repeal of the Act.