AMANULLAH H MUTWA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein has challenged the judgment and order dated 23/7/2004 passed by the Central Administrative Tribunal, Ahmedabad [hereinafter referred to as CAT]in Original Application No. 218/2001, preferred by the petitioner; against the order and decision of the Disciplinary Authority and Appellate Authority of the respondents imposing the penalty of removal from service with immediate effect.

(2.) The brief facts of the petitioners case as well as litigation till date may be summarized as under.

(3.) The present petition is, therefore, preferred under Articles 14, 16, 226 and 227 of the Constitution of India in the month of March 2005, wherein rule was issued on 11/7/2005. Affidavit-in-reply is filed by the respondents in the month of August 2005.