UNION OF INDIA Vs. SUKHBIR SARAN AGARWAL

JUDGEMENT

(1.) This writ petition is directed against an order dated 05.03.2001 passed by the Central Administrative Tribunal, Principal Bench ( hereinafter referred to as 'the Tribunal' ) in O.A. No. 1947 of 1999 whereby and whereunder an original application filed by the respondent herein was allowed.

(2.) The respondent herein superannuated on 31.07.1991 while he was working as Permanent Way Inspector. He had been paid his provident fund and provisional pension, whereas his other retiral benefits like gratuity, leave encashment, insurance, commutation, etc. had not been paid to him.

(3.) It is not in dispute that the charge of the stores had been taken from him. Only on 07.08.1991, a stock sheet showing alleged shortage of stock while he was in-charge thereof was given to him. He submitted his remarks as was called for from him on 22.05.1992. Further information had also been asked for from him as regards purported shortage of stock in reply whereto also he submitted his explanation on 10.02.1998.