SARVJEET CHHOTELAL TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) By an order dated 14/07/2006, this petition was admitted.

(2.) By this petition, the Petitioner seeks to challenge his "compulsory removal from service" effected by the Respondent employer dated 27/12/2001 and the judgment of CAT dated 30/09/2004 whereby his original application was dismissed.

(3.) We have heard the learned advocates for the respective sides. The submissions of Shri.M.S.Karnik, learned advocate for the petitioner can be summarized as under :