M.N.CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) DECEASED M.N.Chaudhary, working as SPM NEPZ Noida was served with a chargesheet listing four Article of Charges as under:-

(2.) INDICTED by the Inquiry Officer and agreeing with the report of the Inquiry Officer, the Disciplinary Authority levied a penalty of dismissal from service vide order dated August 22, 1994 against which appeal filed by M.N.Chaudhary resulted in partial success when vide order dated September 15, 1995 the Appellate Authority opined that no revenue loss was caused but M.N.Chaudhary had evidenced gross negligence by violating the Rules of the Department on the subject and in view of his unblemished past 17 years service rendered to the Department, warranting a lenient view to be taken, modified the punishment from that of dismissal from service to one of compulsory retirement.

(3.) IT is this which has led the Appellate Authority to alter the punishment to one of compulsory retirement, and it is obvious that the intent is that Sh.M.N. Chaudhary should receive pension for having rendered blameless service for 17 years.