PRASHANT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition-

(3.) At the very outset, learned counsel for the respondents raises a preliminary objection in para 6 of the counter affidavit to the effect that the present writ petition has been filed in the year 2021 against the impugned order dtd. 3/1/2019 of the Central Administrative Tribunal, Patna Bench, Patna, i.e. after the delay of more than two years and that too without disclosing any facts and details that proper procedure in the disciplinary inquiry was not followed nor a violation of any provision of law.