MANJULABEN B. PATEL, 53 Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Omprakash Khurana for the petitioner and learned advocate Mr.Ramnandan Singh for respondent No.2, at length.

(2.) By filing this Special Civil Application, the petitioner has prayed to set aside orders dtd. 13/4/2015 and 13/8/2015 passed by Central Administrative Tribunal, Ahmedabad Bench in Original Application No.137 of 2014 and in Review Application No.32 of 2015 respectively. Thereby challenge of the petitioner in respect of show-cause notice dtd. 18/1/2005 was negatived. Also refused was the relief against the order of the appellate authority, consequentially the Tribunal upheld the order of dismissal passed against the petitioner. The Review Application was also rejected as above.

(3.) The sequence of facts and the events leading to the impugned orders dates back to 6/12/2010 on which the order was passed in Original Application No.210 of 2009 of this very petitioner, wherein the validity of order dtd. 29/1/2005 imposing penalty on the petitioner of dismissal from service came to be challenged. Also challenged therein was the appellate authority's order dtd. 21/2/2007. The petitioner in that proceedings also prayed for consequential benefits.