HARVINDER SINGH BAWA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the orders dated 21.07.2011 and 20.09.2011 passed in O.A. No. 1301/2011 and R.A. No.311/2011, respectively, by the Central Administrative Tribunal, Principal Bench, New Delhi. By virtue of the order dated 21.07.2011, the petitioners Original Application challenging the dismissal order as well as the appellate authoritys order was dismissed by the Tribunal. The Review Application filed before the Tribunal was also dismissed by the Tribunal by the said order dated 20.09.2011.

(2.) THE petitioner was working as an Inspector (Customs) at the Foreign Post Office, Delhi. A criminal case had been registered against him which culminated in the order dated 28.02.2007 passed by the Special Judge, Delhi whereby the petitioner was convicted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. Consequent upon the conviction of the petitioner, a show-cause notice was issued to him on 22.09.2008 in connection with the proposed penalty of dismissal from service. This, ultimately, resulted in the dismissal order dated 18.09.2009 which was passed by the Joint Commissioner (Preventive & Vigilance). The appellate authority also confirmed the dismissal order on 15.02.2010. The review was also dismissed on 19.01.2011.

(3.) THE learned counsel for the petitioner also placed before us a letter dated 24.10.2007 issued by the Government of India, Ministry of Finance, Department of Revenue, Central Board of Excise and Customs which carried the subject:- Re-classification of the post of Inspector(C.Ex), Inspector(PO), Inspector(Examiner) under CBEC. In the said letter, it was stated as under:-