UNION OF INDIA Vs. MANOJ KUMAR BARANWAL

JUDGEMENT

(1.) Both, the employee Manoj Kumar Baranwal and the employer Ministry of Defence, Government of India, are aggrieved from the order dated 30th January, 2020 of the Central Administrative Tribunal (CAT), Principal Bench, New Delhi in O.A. No.4630/2018 preferred by the employee.

(2.) W.P.(C) No.5565/2020 preferred by the employer came up first for hearing on 24th August, 2020, when notice thereof was ordered to be issued. W.P.(C) No.7699/2020 preferred by the employee came up first before this Court, only on 8th October, 2020 and thereafter on 14th October, 2020, when notice thereof also was ordered to be issued.

(3.) The Disciplinary Authority (DA) of the employer, vide order dated 10th May, 2018, imposed punishment of dismissal from service on the employee and which punishment was confirmed in the departmental appeal and in the departmental revision petition preferred by the employee. Aggrieved therefrom, the employee preferred O.A. No.4630/2018 aforesaid. Vide the order impugned by both employer as well as employee, CAT has modified the order of dismissal from service, to one of "reduction in rank to a lower stage, i.e. to the post of Assistant, to be in force for a period of two years, from the date of order of punishment" and has further held the employee to be not entitled to any increment during the period of punishment and directed reinstatement of the employee.