G CHANDRASEKAR Vs. REGISTRAR CENTRAL ADMINISTRATIVE

JUDGEMENT

(1.) The writ petition has been filed challenging the order passed by the Central Administrative Tribunal (Tribunal) in O.A.No.970 of 2012, dated 28.06.2013.

(2.) The petitioner filed the Original Application before the Tribunal challenging the punishment of compulsory retirement imposed on him by the disciplinary authority, by order dated 23.12.2011, as confirmed by the appellate authority and the revisional authority by orders dated 12.01.2012, and 23.07.2012 respectively.

(3.) The Tribunal on consideration of the contentions raised and on perusal of the materials placed on record, dismissed the application holding that the punishment of compulsory retirement with 75% pension and 75% gratuity is lenient and no case has been made out to interfere with the said order.