SUNNY CHAURASIA Vs. UNION OF INDIA

JUDGEMENT

(1.) By the instant petition, the petitioner has called in question of legality, validity and propriety of order dtd. 3/10/2018 passed by Senior General Manager, Ordinance Factory Khamaria, Jabalpur, whereby the penalty of reduction of pay by one stage for a period of one year without cumulative effect was imposed upon the petitioner. The petitioner has also assailed the order dtd. 25/11/2019 passed by Additional DGOF and Member, Appellate Authority, whereby the appeal preferred by the petitioner was dismissed.

(2.) The petitioner has challenged the impugned order dtd. 6/12/2024 passed in O.A. No.227/2020 by Central Administrative Tribunal, Jabalpur, Bench at Jabalpur affirming the orders passed by disciplinary authority as well as the appellate authority.

(3.) Heard Shri Samveg Tripathi, Advocate for petitioner on the question of admission.