NASIM Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition is directed against the order dtd. 15/2/2013 passed in O.A. No. 53 of 2012 (R) by the learned Central Administrative Tribunal, Patna Bench, (Circuit Court at Ranchi) whereby and whereunder the order of punishment passed by the Disciplinary Authority as also the Appellate Authority have been refused to be interfered with by dismissing the original application.

(2.) The brief facts of the case, as per the pleading made in the writ petition, as has been incorporated from the pleading of the original application reads as under:

(3.) It is the case of the writ petitioner that while he was working as Gangman he was departmentally proceeded and removed from service vide order dtd. 24/3/1995.