A K TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 23rd October, 1996 passed by the Appellate Authority, whereby the order of dismissal dated 22nd December, 1995 passed by the Cantonment Board, Meerut by resolution No.110 was modified to that of compulsory retirement. THE petitioner has also sought quashing of order dated 18th September, 1997 passed by the Revisional Authority dismissing the revision of the petitioner against the order dated 23rd October, 1996. THE petitioner has also sought that he should be reinstated and be granted all consequential benefits such as salary, increments, seniority, promotion etc.

(2.) BRIEF facts to comprehend the disputes are that the petitioner was appointed as a Mate in the year 1963 in the office of the Cantonment Board, Meerut. Thereafter, while working as a Store Keeper he was placed under suspension by Cantonment Board Resolution No.231 dated 16th March, 1993 on the basis of a surprise physical verification of the stores conducted by a team constituted by the President of the Cantonment Board comprising of a nominated member and an elected member of the board.

(3.) THE enquiry officer, after conducting the enquiry, submitted a report dated 20th June, 1995 in respect of the charges which were framed by charge sheet dated 27th May, 1993. Enquiry report dated 10th July, 1995 pertaining to the charge framed on 22nd October, 1994 was also submitted on 24th July, 1995.