GIRISH KUMAR Vs. UOI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 04.04.2011 passed in OA 1263/2011 as also the order dated 26.05.2011 passed in the review application being RA 159/2011, both of which were dismissed by the Central Administrative Tribunal, Principal Bench, New Delhi. The petitioner was aggrieved by the order of removal which had been passed by the disciplinary authority on 02.04.2007 and had been confirmed by the appellate authority on 30.07.2007. His revision petition was also rejected by the revisional authority on 11.12.2008.

(2.) THE petitioner was working as Junior Intelligence Officer ?I/ Mechanical Transport. He received a charge-sheet vide memorandum dated 25.01.2006 under Rule 14 of the CCS (CCA) Rules, 1965. THE charge framed against the petitioner read as under:-

(3.) THE enquiry officer fixed further dates of hearing on 17.08.2006, 09.10.2006 and 30.10.2006. But, the petitioner did not attend any of the said hearings. Left with no alternative, the enquiry officer proceeded with the case and returned the following findings:-