KEDAR NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri R. K. Mathur for the petitioner.

(2.) THIS writ petition is directed against the order passed by the Central Administrative Tribunal, Jaipur (for short `the Tribunal') dated 3. 11. 1997 confirming the major penalty/punishment imposed on the petitioner Kedar Nath. Vide Annexure-5, the order dated 26. 11. 1985 a penalty of removal from service was imposed. Before the Tribunal, the petitioner challenged the order of punishment dated 26. 11. 1985 and the order dated 16. 12. 1994, rejecting his appeal filed against the order of punishment with the prayer that the above orders be declared as illegal and the same may be quashed with all consequential benefits. The Tribunal vide impugned order, rejected the prayer made by the petitioner made in the Original Application.

(3.) UNDER these circumstances, we are of the opinion, that the Tribunal is justified in rejecting the prayers made by the petitioner in the original application and in our opinion since the petitioner himself has absented from duty for a long period without any justifiable cause, he had rightly been removed from service by the orders impugned in the writ petition. Accordingly the writ petition fails and is, dismissed. .