SHRIKANT PRAJAPATI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition initially sought to challenge a judgment dated 10th February 2003 passed by the Central Administrative Tribunal ('CAT') Principal Bench, New Delhi in OA No. 1738 of 2000. By a subsequent amendment, the writ Petitioner was permitted to challenge an order dated 7th July 2008 passed by the Appellate Authority, i.e. Secretary to the General Manager, Northern Railways upholding the decision of the Disciplinary Authority removing the Petitioner from service.

(2.) The background to the present case is that the Petitioner was appointed as a Bungalow Khalasi in the pay scale of Rs. 750-950 to work with Shri N.P. Srivastava, Adviser (Budget), Railway Board initially for a period of three months from 19th June 1996 to 18th September 1996. THE working period of the Petitioner was extended first to 30th September 1996 and then till 31st December 1996. It is not in dispute that Petitioner's services were extended even thereafter.

(3.) The Petitioner states that he appeared on 10th November 1998 and submitted the following letter: