A V RAJASEKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) AGGRIEVED by the orders of the respondents 2 and 3 dated 13. 1. 2001 and 22. 6. 2000, the petitioner has filed the above writ petition to quash the same.

(2.) THE case of the petitioner is briefly stated as under:-

(3.) AGGRIEVED by the said order, the petitioner preferred an appeal on 4. 8. 2000 before the second respondent, who, by order dated 13. 1. 2001, rejected the appeal stating that there are no extenuating circumstances warranting interference with the punishment imposed by the disciplinary authority. Questioning those orders, the petitioner has filed the present writ petition.