A.P.SAHI,J. - (1.) Heard Sri A.B. Singh, learned counsel for the petitioner and Sri Manoj Kumar Singh, learned counsel for the respondents.
(2.) This writ petition has been filed assailing the order of the Central Administrative Tribunal dated 14th July, 2009 as well as the order of the Commanding Officer dated 17th December, 2008 and that of the Appellate Authority dated 27th April, 2009 whereby the Tribunal has dismissed the claim of the petitioner upholding the orders of the said authorities denying payment of salary to the petitioner for the period 29.09.2005 to 07.10.2008.
(3.) The petitioner is a store keeper with the Ordinance Depot of the Armed Forces at Allahabad Fort, Allahabad. Disciplinary proceedings were initiated against him and he was awarded the penalty of compulsory retirement. The order of compulsory retirement was assailed by the petitioner before the Central Administrative Tribunal, which was allowed partly setting aside the order of the disciplinary authority and of the appellate authority for considering afresh the enquiry report and passing of a suitable order thereon. A clear direction was issued that the petitioner shall stand reinstated without any back wages.;