SUDAM CHARAN SETHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed against the judgment and order dated 20.4.2005 passed by the Central Administrative Tribunal Cuttack Bench, Cuttack in O.A. No.525 of 2000 dismissing the said O.A. which was filed by the petitioner. We have heard the learned counsel for the parties and also perused the service record of the petitioner.

(2.) THE O.A. was filed by the petitioner against the impugned order of termination from service dated 27.5.1999 (Annexure -2) passed in a disciplinary proceeding by the General Manager, Indian Ordinance Factories, Ordinance Factory. Badmal in the district of Bolangir which is an organization in the Ministry of Defence, Government of India and also against the letter dated 11.1.2000 (Annexure -3) communicating the order of the Appellate Authority in rejecting the appeal of the petitioner and thereby confirming the order of termination passed by the Disciplinary Authority.

(3.) CONSEQUENT to the above mentioned appointment order the petitioner submitted his joining report on 25.3.1995.