- (1.) This is an application under Article 226 of the Constitution of India against judgment and order dated March 10, 2010 passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application No. 234 of 2009.
(2.) Two charge-sheets were issued against the writ petitioner on the ground of his long absence. The enquiry officer found him guilty. The disciplinary authority passed an order of removal from service.
(3.) His appeal was dismissed on May 17, 2002. The revisional application was, also, dismissed on April 30, 2003. He filed a mercy petition on September 23, 2003. The original application was filed on February 19, 2009.;