VIJAY SHANKAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was unsuccessful in his challenge (before the Central Administrative Tribunal ­ CAT] to the punishment order made pursuant to a remit by this Court in W.P.(C) 4944/2007 on 04.05.2009.

(2.) THE brief facts are that the petitioner was charged with misconduct of attempting to pilfer 351 filled milk polypacks of one litre each and 12 empty crates, refusing to sign the Recovery Memo dated 13.08.1993 and allegedly abusing and manhandling of security staff on duty.

(3.) THE petitioner's earlier attempt at redressal in respect of that penalty was partially successful in that this Court, by order dated 04.05.2009 permitted the disciplinary authority to pass appropriate order keeping in view the circumstance that the petitioner was to retire on 31.12.2003 during the subsistence of the penalty, i.e. imposition of reduction in the pay scale for four years. This time the penalty was again modified; instead of the downgradation to the scale of Rs.3050/- for four years, it was confined to three years, and was to expire before the petitioner's date of retirement, i.e. 31.12.2003.