RAM DAYAL RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Learned Advocates appearing for the parties.

(2.) In this Writ Petition, the petitioner has challenged the impugned order dated 25th January, 2014 passed by the respondent/appellate authority reducing the penalty imposed by the disciplinary authority on 26th August, 2013, from "compulsory retirement from service with 80% of Pension and 80% of Gratuity" to "compulsory retirement from service with full pensionary benefits as admissible on the date of compulsory retirement" and the impugned order dated 22nd August, 2014 passed by the Revisionary Authority upholding the order of the Appellate Authority.

(3.) Relevant facts involved in brief in the instant Writ Petition as appears on perusal of relevant records are hereunder.