RAJESH PUNLIK WARDE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Jha for the petitioner and Mr. Suresh Kumar for the respondent.

(2.) Rule. With the consent of and at the request of the learned counsel for the parties, Rule is made returnable forthwith.

(3.) The petitioner challenges the judgment and order dated 25th April 2012 made by the Central Administrative Tribunal, Mumbai (CAT) dismissing the petitioner's OA 627 of 2008, in which, he had questioned his dismissal from service by order dated 26th September 2001.