DISCIPLINARY AUTHORITY, CHIEF GENERAL MANAGER Vs. R. BALACHANDRAN

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for final disposal.

(2.) The first respondent herein, challenging the order, dated 14.11.2011, passed by the first petitioner, by and under which, a penalty of 12% reduction in the full pension otherwise permissible for a period of two years with immediate effect was imposed, with a further direction for restoration of the full pension after completion of two years, filed O.A.No.1461 of 2012, before the Central Administrative Tribunal.

(3.) The said original application came to be allowed, by order dated 07.11.2013, after contest and aggrieved by the same, the official respondents in the said original application had filed this writ petition.