RAM PADARTH TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this petition, the petitioner seeks to challenge the orders of punishment dated 10/04/2009 passed by the Disciplinary Authority, dated 08/07/2009 passed by the Appellate Authority and dated 25/09/2009 passed by the Revisional Authority.

(3.) The submissions of the petitioner can be summarized as follows :-