DEEPAK GREWAL Vs. UOI

JUDGEMENT

(1.) HAVING heard learned counsel for the parties and having perused the record we find no infirmity in the view taken by the Tribunal that the facts of the instant case evidence contrivance by the petitioner to somehow or the other not report for duty so that he could prepare for the Central Civil Services Examination.

(2.) WORKING as a Senior Engineer (Electrical) with the Indian Railways, the petitioner wanted long leave to prepare for the Central Civil Services Examination, which was refused to him as also to others, due to exigencies of service because of pending work which would have suffered disruption if long leave was granted. Obtaining 14 days' leave from September 04, 2003 till September 17,

(3.) ISSUING a charge sheet for a minor penalty proceedings the penalty of withholding increment for 3 years has been inflicted as per order dated April 20, 2004 against which statutory appeal was rejected.