DIGVIJAY NARAYAN SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Gautam Bose, learned Senior Counsel in support of the writ petition and Sri D.K. Sinha, learned Senior Counsel for the Railways.

(2.) This writ petition is directed against the order of the Central Administrative Tribunal, Patna Bench, Patna dated 09.09.2010, passed in O.A. No. 338 of 2006, by which the writ petitioner's application before the Tribunal has been dismissed, thus, affirming the order of punishment of compulsory retirement as passed by the Disciplinary Authority vide its order dated 27.09.2005 and which was not interfered with in appeal by the Additional Divisional Railway Manager, Sonepur by his order dated 10.03.2006.

(3.) Sri Gautam Bose, learned Senior Counsel appearing in support of the writ petition submits that both the appellant authority and the Tribunal failed to consider the case of the writ petitioner and decide the matter in accordance with law. He further submits that along with the charge memo certain documents were referred to but not supplied, more appropriately they were Relied Upon Document (RUD) 3, 4, 5 and 6. Petitioner has repeatedly been asking for the same but he was denied the same. This vitiated the orders.