UNION OF INDIA Vs. TEJVIR SINGH

JUDGEMENT

(1.) The respondent herein filed an original application, which was marked as O.A. No. 2080 of 1999, before the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as, 'the Tribunal' ), questioning an order dated 01.02.1999 passed by the disciplinary authority as also the order dated 09.06.1999 passed by the appellate authority whereby and whereunder he had been dismissed from service.

(2.) The fact of the matter is not much in dispute. The petitioner and five other employees had been jointly charge- sheeted on 25.07.1997. The charges levelled against each one of them were identical.

(3.) All of them were placed under suspension. A joint enquiry was held and each one of them was found guilty by the Inquiry Officer. Whereas the disciplinary authority passed an order of removal from service in the case of petitioner, so far as other five employees are concerned, they admittedly had been imposed a punishment of reduction of rank or stoppage of increments.