RAM PRASAD Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) This writ petition has been filed against the impugned order of the Central Administrative Tribunal, Allahabad dated 24.12.1997, Annexure-7 to the writ petition. It appears that the petitioner was a senior Store Keeper in the Central Ordinance Depot, Agra and was suspended on 8.8.1986 and charge-sheeted. After disciplinary proceedings, he was removed from service vide order dated 10.7.1988. His appeal and revision were rejected by the authorities. The petitioner filed O.A. No. 105 of 1990 which was dismissed by the Central Administrative Tribunal on 23.1.1996. The petitioner then went up to the Supreme Court which passed an order, copy of which is Annexure-5 to the writ petition. The Supreme Court was of the view that the petitioner should approach the appellate authority for reconsideration of the quantum of punishment.

(3.) The appellate authority rejected the petitioner's application vide order, dated 29.11.1996, Annexure-6 to the writ petition. Thereafter, the petitioner filed the second O.A. before the Tribunal which has been dismissed by the impugned judgment dated 24.12.1997 vide Annexure-7 to the writ petition.