LALJIBHAI B PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Mr.Khurana for the petitioner and Ms.Avni Mehta for the respondents. The petitioner was dismissed from service for remaining absent from 29.12.1982 to 7.3.1983. His appeal was dismissed by the Appellate Authority. These orders passed by the Disciplinary Authority as well as the Appellate Authority were challenged before the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short ?Tribunal?) by the petitioner by way of O.A. No.100 of 1989, which was disposed of by the following order : The Learned Counsel for the applicant is prepared to give a copy of the said application of notice / revision again to the department now and would like it to be disposed of. Looking to these facts and circumstances we also feel that the respondents should dispose of the application of notice / revision within three months from the date of the receipt of this judgment according to rules prescribed therefor.?

(2.) In view of the aforesaid order dated 9.6.1994 passed by the learned Tribunal in O.A. No.100 of 1989 the petitioner made representation which was rejected by the General Manager by his order dated 8.9.1994. Hence, another O.A. No.656 of 1994 filed at the instance of the petitioner before the learned Tribunal was also disposed of by the following order:

(3.) In view of the aforesaid order passed by the learned Tribunal, following order dated 7.9.1998 was passed by the Authority :