SYED DAWOOD HUSSAIN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Elipe Dharma Rao, J.

(2.) WRIT petition under Article 226 of the Constitution of India praying for the issuance of a writ of certiorari for the relief as stated therein.) The petitioner has filed this writ petition for the issuance of a writ of certiorari to call for the records relating to the order in O.A.No,742 of 2003 on the file of the Central Administrative Tribunal, Madras Bench, dated 05.07.2004 and to quash the same.

(3.) ACCORDING to the petitioner, based on the enquiry officer's report, the 1st respondent imposed the punishment of 50% cut in the monthly pension for a period of 5 years. Aggrieved of the said order, the petitioner has approached the Central Administrative Tribunal, Chennai, Branch, by filing O. A. No,742 of 2003.