RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Saroj Kumar Verma, Advocate holding brief of Sri Praveen Kumar, learned Counsel for the petitioner and Sri S.B. Pandey, learned Assistant Solicitor General of India and Sri Arpit Kumar for the respondent.

(2.) With the consent of the parties we proceed to hear and decide writ petition at this stage on the basis of record.

(3.) The writ petition is directed against judgment and order dated 23.07.2015 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as O.A.) No. 286 of 2010. Tribunal has dismissed petitioner's O.A. and punishment order of removal has been confirmed.