DEEPAK M.GANEYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against order dated 9.11.2017 in OA/170/01030/2016 and order dated 16.11.2017 in RA/170/00051/2017 passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore ('CAT' for short).

(2.) Heard Shri A.R.Holla, learned Counsel for petitioner.

(3.) Briefly stated the facts of the case are, the petitioner was working as a Superintendent of Central Excise in Bengaluru-III Commissionerate. Some contraband was seized in the Bengaluru International Airport by the Customs Department. On 16.6.2003, petitioner was suspended on the premise that he was involved in the smuggling of the said goods. A departmental enquiry was initiated under Rule 14 of CCS (CCA) Rules, 1965. The Enquiry Officer held that the charges were not proved. The Disciplinary Authority did not agree with the said finding and ordered petitioner's dismissal from service vide order dated 23.3.2011. An appeal filed against the said order of dismissal was rejected. Petitioner challenged the penalty order before the CAT in O.A.No.455/2013. CAT, vide order dated 25.7.2014 set aside the dismissal order and directed respondents to reinstate petitioner and to take a decision to regulate the period between the date of dismissal and reinstatement.