SUMAN KUMAR VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Yogesh Chandra Varma, learned counsel far the petitioner, and learned counsel for the Union of India.

(2.) THIS writ application is directed against order dated 17th August, 2005 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter to be referred to as "CAT") in O.A. No. 143 of 2002, whereby and whereunder the application filed by the petitioner against the order of compulsory retirement has been rejected.

(3.) UPON conclusion of the departmental proceeding, the petitioner was found guilty of charges and punishment of compulsory retirement was imposed upon him. The petitioner challenged the order of punishment before the appellate authority which was rejected and thereafter he went in revision. The revisional authority, however, allowed the revision application and quashed the order of punishment and remitted back the matter to record the reasonings for disagreement with the inquiry officer.