T TANARADJOU Vs. UNION OF INDIA; SECRETARY TO GOVERNMENT; DEPUTY DIRECTOR OF SCHOOL EDUCATION; REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Challenging the order of the Tribunal dated 09.09.2015 made in O.A.No.559 of 2013 rejecting the relief sought for by the petitioner herein, the present Writ Petition has been filed.

(2.) The brief facts of the case are as follows:

(3.) Aggrieved by the said imposing of punishment, the petitioner herein again filed an appeal before the Appellate Authority, who modified the order of the disciplinary authority to the extent of full pay and allowances for the period of suspension from 09.05.2006 to 09.08.2006 by order dated 28.06.2011. For better appreciation, the relevant portion of the order reads as follows: