OM PRAKASH TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was charge sheeted on 18-10-1996. Subsequently, after enquiry he was removed from service on 17-7-1998. The petitioner had filed an appeal which was partly allowed and removal was converted into reversion. He filed revision which was dismissed on 22-3-1999. Thereafter he filed original application before Central Administrative Tribunal which was dismissed on 6-8-2001. Hence the present petition filed by the petitioner.

(2.) WE have heard learned counsel for the petitioner and Sri S. K. Srivastava, learned counsel for the contesting respondent. The Court below recorded the finding that the charge-sheet is proved against the petitioner and he is punished. WE see no justification to interfere with the order. The appeal has no merit and it is dismissed. Petition dismissed. .