R VENKATACHALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the arguments of Mr. R. Malaichamy, learned counsel appearing for the petitioner and Mr. S. Udayakumar, learned Additional Central Government Standing Counsel representing the respondents 1 to 3 and have perused the records.

(2.) THE petitioner, aggrieved by the order of the Central Administrative Tribunal [for short, 'CAT'] dated 26.4.2004 made in O.A. NO. 646 of 2003 has come forward to file the present writ petition.

(3.) ON the question of penalty, in paragraph 7, the Tribunal observed as follows: Para 7: