RAJ SINGH Vs. KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 09.08.2011 passed in OA 3308/2010 whereby the Central Administrative Tribunal, Principal Bench, New Delhi dismissed the petitioner's said original application. Before the Tribunal, the petitioner had challenged the order of the Disciplinary Authority dated 19.04.2007 and also the order of the Appellate Authority dated 16.12.2008. By virtue of the order dated 19.04.2007, the Disciplinary Authority had imposed a penalty of reduction of pay upon the petitioner for a period of two years with the further direction that he would not earn any increment during the said period of two years and that the same would have the effect of postponing his future increments.

(2.) The appellate order dated 16.12.2008 had confirmed the order of the Disciplinary Authority. The petitioner also sought revision and the same had been rejected by the Commissioner on 04.06.2010. The said orders were passed upon a chargesheet dated 08.11.2004 which was issued to him. The petitioner had received the said chargesheet while he was working as a Post Graduate Teacher (Biology) in Kendriya Vidyalaya, Bulandshahar. The chargesheet contained the following allegations:-

(3.) An inquiry was held and the Inquiry Officer came to the conclusion that Article Nos. (ii) and (iv) were proved against him whereas the other articles of charge could not be established against the petitioner. The Disciplinary Authority concurred with the findings of the Inquiry Officer and imposed the penalty mentioned above. The Appellate Authority also rejected the petitioner's appeal. His revision petition was also dismissed. Being aggrieved, the petitioner approached the Tribunal for setting aside the said orders.