B.E.MANU Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition is arising out of the order dated 29.11.2018 passed by the Central Administrative Tribunal, Bangalore Bench, in OA.No.170/00147/2018 between B.E. Manu and Union of India and Others.

(2.) The facts of the case reveal that the petitioner before this Court was serving in the Postal Department on the post of Gramin Dak Sevak Packer at Kuttandi B.O a/w Virajpet MDG. A charge sheet was issued on account of an alleged incident, wherein it was alleged that on 12.5.2006 the officials of Corporation Bank, Virajpet, have posted an envelop containing a cheque book addressed to one Sri. Shahul Humid resident of UAE and it was the petitioner who cleared that post box. It was further alleged that he retained the envelop containing the cheque book and handed over the same to his friend one Mr. N.A. Manu Kumar, who withdrew fraudulently Rs.2,000/- and again on another occasion made an attempt to draw Rs. 10,000/-. Hence, a criminal case was registered against the petitioner as well as against the other person for offences under Sections 379, 419, 420 r/w 34 of IPC and at the same time, a departmental inquiry was also initiated against the petitioner.

(3.) The charge sheet was issued on 29.12.2006 and Annexure-I to the charge sheet showing the statement of article of charge reads as under: