- (1.) THIS Writ Petition has come to us from the Order of the Central Administrative Tribunal, Calcutta Bench, Calcutta dismissing T. A. No. 1 of 1999 (W. P. No. 15480 (W) of 1997) on 15. 3. 2007 by Annexure- P 44. Apartv. Ramana Vs. A. P. S. R. T. C. reported in AIR 2005 SC 3417 tribunal, the Petitioner also prays for the following reliefs:- a) for quashing the Order dated 16. 7. 1996 (Annexure- P 6) passed by the director (Respondent No. 6) whereby and whereunder, in purported exercise of powers conferred upon him under Rule 10 (1) of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and in contemplation of disciplinary proceedings, the Petitioner was sought to be put under suspension with a direction that he should not leave Head Quarters (Calcutta)without obtaining his permission; b) for quashing the Charge-sheet dated 27. 9. 1996 (Annexure-P 8) issued by the said Director-cum-adhoc Disciplinary Authority, Regional Medical Research centre for Tribals (ICMR), Jabalpur (Respondent No. 3); c) for quashing the Order dated 8. 1. 1997 (Annexure-P 20) passed by the said respondent No. 3 whereby and whereunder, on the ground of alleged "dilatory tactics" resorted to by the Petitioner in not submitting his Written statement of defence in the nature of a Reply to the Charge-sheet, the subsistence allowance being paid to him was reduced to 50% of the amount initially granted with immediate effect; d) for quashing the Enquiry Report which was given to the Petitioner as an enclosure to Letter dated 25. 11. 1997 (Annexure-P 39) and which was issued by the said Respondent No. 3; e) for quashing the Order dated 7. 1. 1998 (Annexure-P 41) issued by the respondent No. 3 in the capacity of the adhoc disciplinary authority, whereby and whereunder he imposed the punishment of removal from service upon the petitioner from the National Institute of Cholera and Enteric Diseases, calcutta with the observation that such removal shall not be a disqualification for further employment; f)for quashing the Memorandum dated 1. 7. 1999 issued by the Director General of the Indian Council of Medical Research (Respondent No. 2) (Annexure-P 43)whereby and whereunder the Appeal filed by the Petitioner was rejected thereby upholding the Order of removal from service passed on 7. 1. 1998 (vide annexure- P 41); g) for quashing the Memorandum dated 5. 7. 1999 (Annexure-P 43) issued by the director, National Institute of Cholera and Enteric Diseases (Respondent No. 6) whereby and whereunder the Petitioner was informed that in terms of the order of the Disciplinary Authority passed on 7. 1. 1998 as well as in view of the Order of the Appellate Authority passed on 1. 7. 1999 the Order dated 7. 1. 1998 (Annexure- P- 41) removing him from service was upheld by him (the appropriate authority); h) for quashing the Order dated 15. 3. 2007 (Annexure-P 44) passed by the central Administrative Tribunal, whereby and whereunder the Petitioner's application being T. A. No. 1 of 1999 challenging the Order of removal from service was Dismissed. i)for the issuance of an appropriate Writ or a Writ of or in the nature of a Writ of Mandamus Commanding upon the Respondents to release the outstanding salary of the Petitioner together with subsequent enhancements thereon plus interest @ 18% till the date of actual payment; j)for the issuance of an appropriate Order or a Direction, Directing the respondents to release the arrears of Subsistence Allowance amounting to approximately Rs. 5 lakhs together with Interest thereon calculated at 18% till the date of payment.
(2.) THE facts of the Case, as pleaded in the Writ petition, is that the Petitioner was appointed as a Health Assistant in the services of the Respondent No. 4 (National Institute of Cholera and Enteric Diseases) in the year 1989. His services were made permanent with effect from 7. 9. 1992.
(3.) ACCORDING to the Petitioner, he is one of the main activists of the Staff Welfare Association which was duly recognised by the authorities by their letter dated 4. 3. 1986 as contained in Annexure-P 2 issued by the Respondent No. 6 by which he informed the Secretary of the said Staff welfare Association that the Director General, ICMR (Respondent No. 2) had been pleased to accord formal recognition to the said Staff Welfare Association vide his letter No. 65/22/76-E. C. D II dated 21. 2. 1986.;