R.K.SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 18.02.2002 passed by the Central Administrative Tribunal in OA No.2677/2000. The petitioner had approached the Tribunal by way the said original application being aggrieved by the dismissal order dated 14.07.2000 and the appellate authority's rejection order dated 31.10.2000.

(2.) THE facts of the case are that the petitioner who was working as a Daftry was issued a charge memo on 04.12.1998 proposing to hold an enquiry under Rule 14 of the CCS (CCA) Rules, 1965.

(3.) THEREAFTER an enquiry was conducted and the enquiry officer submitted his report on 10.04.2000 holding that Articles I, III and IV were proved and the Article II was not proved. The disciplinary authority concurred with the enquiry officer's report and imposed the punishment of dismissal from service by virtue of the order dated 14.07.2000. The petitioner filed an appeal on 25.04.2000 which was rejected by an order dated 31.10.2000. Thereafter the petitioner filed the said original application which was also dismissed by the Tribunal by virtue of the impugned order dated 18.02.2002.