Kuldip Singh, J. - (1.) Petitioner Pardeep Kumar, who was working as casual labourer (Waterman) with the temporary status in the office of Commissioner of Income Tax, Amritsar, has challenged the order dated 24.07.2008 (Annexure P -1) passed by respondent No. 3 i.e. Commissioner of Income Tax -II, Amritsar, whereby penalty of dismissal from service w.e.f. 24.07.2008, which shall ordinarily be a disqualification for future employment under the Government was imposed upon the present petitioner.
(2.) An appeal filed by the petitioner before the Chief Commissioner, Income Tax, Amritsar was dismissed vide order dated 22/23.12.2008 (Annexure P -2). The petitioner approached the Central Administrative Tribunal, Chandigarh Bench, against the said orders, which also dismissed his application, vide order dated 28.02.2011 (Annexure P -5). The petitioner has challenged all the aforesaid orders before this Court.
(3.) We have heard learned counsel for the petitioner and have also carefully gone through the case file.;