K. K. BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution takes exception to the order of Central Administrative Tribunal passed in O.A. No. 555/2006 dated 30th April, 2008 (Annexure P-1).

(2.) The parties have fought a long drawn battle in the corridors of the Tribunal. The matter has a chequered history.

(3.) The Petitioner, an employee of the postal department faced a departmental enquiry which ended with imposition of punishment of compulsory retirement dated 23rd June, 1994. After availing the departmental remedies, petitioner assailed the said punishment before the Tribunal in O.A. No. 79/1996. The Tribunal by order dated 14.12.2001 disposed of the Original application with certain directions. The Tribunal set aside the punishment of compulsory retirement and permitted the department to conduct further enquiry. When the department did not comply with the directions, petitioner filed C.C.P. No. 59/2002 and O.A. No. 859/2002 which were disposed of by a common order dated 25/03/2003. The respondents preferred M.A. No. 233/2003 seeking extension of time to comply with the judgment dated 14/12/2001 passed in O.A. No. 79/1996.