BALRAM VARMA Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) FEELING aggrieved by the order dated July 31, 1998, passed by the Central Administrative Tribunal, Jabalpur, dismissing his application challenging the order imposing upon him the punishment of compulsory retirement in the proceedings under the Central CCS (CCA) Rules, the petitioner has now approached this Court seeking redress praying for the quashing of the impugned orders and his reinstatement in service with retrospective effect with all the monetary and consequential benefits.

(2.) WE have heard the learned counsel for the petitioner and have perused the record.

(3.) THE facts in brief shorn of details and necessary for the disposal of this writ petition lie in a narrow compass. At the relevant time, the petitioner was holding the post of Senior Accountant in the establishment of the Accountant General, Madhya Pradesh. The officer next above the petitioner was the Section officer-in-charge of the section where the applicant/petitioner worked and the officer next above him was the Senior Accounts Officer/branch Officer.