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Judgment
O R D E R
Justice K.Haripal
Today by separate order on M.A. 1254/2019, we have dismissed the application filed for condoning 1719 days delay in filing this Original Application. As a necessary corollary, this Original Application is also dismissed as barred by limitation.
Applicant's Annexures
Annexure A1- A true copy of the Suspension Order No.CMD:PNL:2005:756 dated 01/03/2005 issued by the 2nd Respondent.
Annexure A2 - A true copy of the Inquiry Report served on the Applicant vide Letter No. CMD/PNL(306) dated 31.10.2007 by the 2nd Respondent.
Annexure-A3 - A true copy of the Memorandum CMD/PNL/2014 dated 25.02.2014 issued by the 2nd respondent
Annexure A4 - A true copy of the judgment dated 16.12.2014 in O.A. No. 916/2014 of this Hon'ble Tribunal.
Annexure A5 - A true copy of the judgment dated 05.08.2015 in C.C. No. 10/2006, by the Honorable CBI Court -II, Ernakulam
Annexure A6 - A true copy of the FIR No. RC 15/A/2005 dated 29.06.2005
Annexure A7 - A true copy of the Relevant pages of the Final Report No. 2/PK/15/A/05/KER submitted before the Special Judge-II for CBI cases
Annexure A8 - A true copy of the order of the Hon'ble Tribunal in O.A. 85 of 2017 dated 14.09.2018
Annexure A9 - A true copy of the appeal memorandum dated 25.06.2019 submitted by the Applicant before the 1st Respondent along with its acknowledgment
Respondents’ Annexures
NIL