PAWAN KUMAR NIROULA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been preferred by the petitioner Pawan Kumar Niroula challenging the order dtd. 5/10/2021 passed by the Central Administrative Tribunal, Kolkata Bench( hereinafter be referred to as the Tribunal) in O.A. No. 352/09/SKM/2021.

(2.) In the tribunal application the petitioner sought for the following reliefs :

(3.) The Learned Tribunal by the order impugned permitted the respondent authorities to proceed with the order for summary trial and directed the petitioner to co-operate with the authorities.