BAMAN DAS PATTANAYAK Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition, WPCT 223/2013, the Petitioner has impugned the order dated 19th February, 2013, passed by the Learned Central Administrative Tribunal, Calcutta Bench in OA 900 of 2012. By the order impugned the Learned Tribunal took the view that as per provision contained in Rule 25(2) of CCS (Leave) Rules, wilful absence from duty after the expiry of leave renders a government servant liable to disciplinary action. The Learned Tribunal took the further view that in the light of Rule 28 of CCS (Pension Rules), such service cannot be acknowledged as qualifying service for pension. The Learned Tribunal also opined that both orders passed by the authority imposing the punishment as well as treating the period of absence as 'DIES NON' are appealable orders and no appeal was preferred.

(2.) IN the light of the above, the Learned Tribunal dismissed OA 900 of 2012 on 19th February, 2013.

(3.) THE petitioner, in this application is aggrieved by such order of the Learned Tribunal. The petitioner prays for setting aside the said order with direction to the authority not to treat the period of his absence from 8.1.83 to 7.4.88 as 'DIES NON' and to release the pension and consequential financial benefits by treating him as retired with effect from 8th April, 1988 along with arrear benefits,