RAJESHWAR KUMAR EKKA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution is directed against the order dated 30.04.2014 passed by Central Administrative Tribunal, Jabalpur Bench Jabalpur in Original Application No.80/2013.

(2.) The Tribunal was in seisin with challenge to order dated 18.11.2011 which was an order of termination simpliciter.

(3.) The termination order speaks thus :