UNION OF INDIA Vs. LAXMAN

JUDGEMENT

(1.) This writ petition is directed against the order of the Central Administrative Tribunal in Original Application No.170/01010/2019. By the said order, Tribunal directed the petitioners to complete whole process of domestic inquiry within 3 months and also held that the respondent would be eligible for full pay and allowances.

(2.) On the allegation that, respondent misappropriated a sum of Rs.2,500.00 covering 5 Money Orders, he was put off the duty on 8/7/2015 and thereafter an inquiry was ordered against him.

(3.) There was a delay of 3 years in serving charge-sheet on the respondent. The inquiry did not see end of the day even after 4 years. Therefore, respondent approached the Central Administrative Tribunal with an application seeking to quash Annexures - A3 to A7 being a memos of different dates and direction to the petitioners to consider put off duty period from 15/9/2015 to 24/7/2015 as regular duty and also to quash the memo dtd. 24/7/2018 issued by the Superintendent of Post Office, Bidar District. The Tribunal referring to the judgment of the Supreme Court in the case of AJAY KUMAR CHOUDHARY Vs. UNION OF INDIA THROUGH ITS SECRETARY & ANR. in Civil Appeal No.1912/2015 (Arising out of SLP No.31761/2013), passed the impugned order. Hence, this writ petition.