M. AGARAMUTHU Vs. UNION OF INDIA

JUDGEMENT

(1.) MR . V. Parivallal, learned Senior Central Government Standing Counsel takes notice for respondents 1 and 2.

(2.) THIS writ Petition is filed to quash the order of the Central Administrative Tribunal made in O.A.No.32 of 2013, dated 3.9.2013, wherein the petitioner has prayed for a direction to the second respondent to reinstate him in service and to continue the disciplinary proceedings initiated against him and also to enhance the ex -gratia payment to the petitioner.

(3.) THE contention of the petitioner is that as per the circular/instruction issued by the Director General, dated 26.7.1990, the put -off duty/suspension shall not exceed 45 days and time table the Tribunal, noticing the said circular as only a circular not having any statutory force, dismissed the original application, and held that judicial review in regard to the suspension order/put -off duty is very minimal. The said order is challenged in this writ petition.