G VADIVEL Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) Leave granted.

(2.) On hearing learned counsel for the parties and taking into consideration the fact that enquiry against the appellant went ex-parte, the appellant on account of delay in approaching the appellate authority was deprived of the consideration, as also the fact that the amounts involved are small though the appellant has been held to be negligent, the appropriate order would be for the appellate authority to examine the appeal of the appellant on merits limited to the question of quantum of punishment. We are sure that the appellate authority would take into consideration the length of service of the appellant and the extent of the aberration of his conduct.

(3.) The impugned order is, thus, set aside and the matter is remitted back to the appellate authority limited to the aforesaid aspect. The appeals accordingly stand disposed of.