M B PAHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was working as Deputy Director General (DDG), Doordarshan Kendra, New Delhi. He is aggrieved by the order passed by the respondents holding him guilty with respect to the memorandum of charges served upon him on the last date of his retirement and imposing a penalty of 50% cut in of monthly pension for a period of five years.

(2.) The charges which were levied against the petitioner were as under:

(3.) Both the charges were proved before the enquiry officer. The disciplinary authority also agreed with the report of the enquiry officer. The appeal filed by the petitioner was also dismissed. The order of punishment dated 30.08.2004 ultimately culminated in the order of the President dated 17.09.2008 imposing a penalty as aforesaid which has been assailed before the Central Administrative Tribunal but the petitioner was not successful in it inasmuch as the Tribunal has dismissed the Original Application filed by the petitioner being O.A. No. 33/2009 vide order dated 08.12.2009.