M. VIJAYA KUMAR Vs. DY. SECRETARY

JUDGEMENT

(1.) This writ petition is directed against order dated March 21, 2022 passed by the CAT Central Administrative Tribunal dismissing petitioner 's O.A. No.170/00432/2021.

(2.) We have heard Shri. R.P. Somashekharaiah, learned Advocate for the petitioner and Shri. M. Unnikrishnan, learned CGC for respondents.

(3.) Brief facts of the case are, petitioner was working as Deputy Chief Engineer (Construction) with South Western Railway. He was entrusted with work of 'Road Over Bridge ' to be constructed in Doddaballapura. The site was situated in busy National Highway, NH-207. Petitioner retired on attaining the age of superannuation on March 31, 2019. On November 23, 2020, the Chief Vigilance Commissioner wrote a letter and called upon the petitioner to explain the excess payment made to the Contractor with regard to installation of concrete machine. Petitioner submitted his reply. Thereafter, the Deputy Secretary of Railway Board issued a charge memo with following Articles of Charges: