UNION OF INDIA Vs. GOUTAM ROY

JUDGEMENT

(1.) These two writ petitions have been filed challenging the order dtd. 6/4/2021 passed by Central Administrative Tribunal, Calcutta Bench, Kolkata (hereinafter be referred to as the Tribunal) in O.A 350/1135/2014. The respondent filed the tribunal application seeking the following reliefs:

(2.) The learned Tribunal by the order as impugned disposed of the application with the following observations and direction:

(3.) As the facts emanate, the respondent Dr. Goutam Roy in W.P.C.T 79 of 2021 was dismissed from railway services by the concerned railway authorities vide memo No. E(O)I-2007/PU2/SECR/71 dtd. 28/9/2012 after the charge framed against him in connection with a disciplinary proceeding was proved.