MOTI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner challenges order dated April 15, 2011 in O.A No. 2031/2009 and M.A No.1357/2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby the Original Application filed by the petitioner has been dismissed.

(2.) The challenge by the petitioner before the Tribunal was to the orders dated August 08, 2006 and September 10, 2007 passed by the disciplinary authority and the appellate authority, whereby the disciplinary authority had imposed the penalty of removal from service upon the petitioner, which was upheld by the appellate authority. The grounds for challenge to the aforesaid two orders before the Tribunal were as follows:-

(3.) The Tribunal by way of a detailed order rejected the aforesaid contentions and also other contentions raised by the petitioner before it. The relevant paras of the Tribunal's judgments are as under:-