SAILENDRA NATH MOHANTY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Ganeswar Rath, learned senior counsel for the petitioner and Mr. S.D. Das, learned Assistant Solicitor General for the opp. parties.

(2.) The petitioner has challenged the order dated 19.10.2010 of the learned Central Administrative Tribunal passed in O.A. No. 207 of 2008, by which the said Tribunal dismissed the Original Application filed by the petitioner.

(3.) The petitioner assailed the disciplinary proceeding initiated against him, the report of the I.O. dated 05.07.2009, the order of punishment dated 26.10.2007 and the order of the appellate authority dated 1/5.02.2008, before the learned Tribunal, seeking quashing of the said orders and the said proceeding as well as claiming consequential financial benefits.