RAJESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) A penalty of 'removal from service' was inflicted upon the petitioner vide order dated July 24, 2007 which, upon appeal being filed was reduced to 'a penalty of reduction in the pay-grade to the lowest grade of pay with cumulative effect' for a period up to October 31, 2014. The petitioner proceeded to file O.A.No.2583/2009 before the Central Administrative Tribunal which was dismissed vide impugned order dated November 16, 2010.

(2.) The petitioner, Rajesh Singh, was working as Dy.Chief Yardmaster with the Indian Railways and was posted at New Delhi Station Yard. A raid was conducted by the Vigilance Department of the Indian Railways wherein a trap was laid and the petitioner was allegedly caught red-handed accepting bribe of Rs. 300/- from a decoy agent (Shri Ashish Kujur, PW-7) to expedite the placement of a rake onto the platform.

(3.) On July 04, 2005, a charge memo for a major penalty proceeding was issued and served upon the petitioner, and needless to state the gravamen of the charge was that he had demanded and accepted Rs. 300/- from decoy customer/trader for preferentially placing empty coach rake of 2622 New Delhi-Chennai Tamil Nadu Express.