UNION OF INDIA Vs. H.S.ROORKIWAL

JUDGEMENT

(1.) The writ petition has been filed by the petitioners inter alia praying for quashing the order and judgment dated February 3, 2012 passed by the learned Central Administrative Tribunal, Principal Bench in Review Application being No. 213 of 2011 and Original Application being No. 2754 of 2009 wherein the learned Tribunal has held that the respondent No.1 would be entitled to his normal pension with effect from his date of retirement and the amount of pension deducted so far shall be refunded to the respondent No.1 forthwith.

(2.) The respondent No.1 in the instant writ petition was working as Deputy General Manager, Telecom District Dhule, Maharashtra Telecom Circle, Mumbai when major penalty proceedings under Rule 14 of CCS (CCA) Rules, 1965 were initiated against him vide Memorandum dated September 22, 2003.

(3.) The Inquiry Officer, after conclusion of the inquiry, submitted his report dated September 23, 2006 wherein he held the charges framed against the respondent No.1 to be fully established inter alia by holding that: