R.JOHN WILSON Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner has preferred the instant Review Petition before this Court to review the order of dismissal passed by this Court dated 11.06.2013 in W.P.No.13274 of 2012.

(2.) EARLIER , this Court, on 11.06.2013, in W.P.No.13274 of 2012 [filed by the Writ Petitioner/Review Applicant], has, inter alia, observed, in para 7, that 'On going through the entire materials placed on record, we do not find any reason to interfere with the order passed by the Tribunal in dismissing the original application, which was filed by the petitioner against the order of dismissal from service by the Disciplinary Authority/third respondent on the ground of involvement in a criminal case, which ended in conviction and sentence of two years rigorous imprisonment, and later, modified to that of six months rigorous imprisonment by the Appellate Authority/second respondent. When the petitioner went to the Hon'ble Supreme Court against the conviction and sentence of six months imprisonment imposed by the Appellate Court, the Supreme Court confirmed the punishment imposed by the Appellate Authority, based on which, he was removed from service' and consequently, dismissed the Writ Petition without costs, thereby affirming the order dated 20.03.2012 passed by the Central Administrative Tribunal in dismissing the Original Application No.1143 of 2010.

(3.) IT is the contention of the Applicant/Petitioner that the Respondents/Department should have given him the minor punishment or compulsory retirement from service which would have enable him atleast to claim his service benefits with a view to carry on his rest of his life. It is the further plea of the Review Applicant that the order dated 11.06.2013 in W.P.No.13274 of 2012 passed by this Court in dismissing the Writ Petition takes away his right.