BHAGWATI PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Avinash Singh Vishen, learned counsel for the petitioner and Shri Devrishi Kumar, learned counsel for the opposite parties.

(2.) By means of this petition challenge has been raised to a judgment and order dtd. 12/10/2022 rendered by Central Administrative Tribunal, Lucknow in Original Application No. 332/00327/2021.

(3.) The petitioner herein had filed the aforesaid Original Application challenging an order dtd. 12/4/2021, whereby the President of India had ordered withholding of pension and gratuity payable to the applicant/ petitioner in its entirety. This decision was taken on the basis of petitioner's conviction on 26/4/2014 under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 by the Special Judge, Anti Corruption Bureau, CBI (West), Lucknow. He was sentenced to undergo maximum five years' rigorous imprisonment with a fine of 90,000/-. The Central Administrative Tribunal, Lucknow has dismissed the Original Application.