CHANDER HAS Vs. UOI

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated May 31, 2006, passed by the Central Administrative Tribunal Principal Bench, New Delhi ("Tribunal", for short) in Original Application No.1552/2005 ("OA", for short) whereby the Tribunal has dismissed the OA filed by the petitioner by holding in paragraphs 9 and 10 as under:

(2.) The petitioner, working as an Extra Departmental Branch Post Master and posted at Jakhala Branch was put off duty on August 4, 2001 on the basis of a complaint of one Sh. Rukamkesh. The same complaint became the subject matter of a charge sheet dated September 2, 2002 wherein the following Articles of Charge were framed against the petitioner:

(3.) An inquiry was held by an Inquiry Officer, who submitted his report on December 22, 2003, wherein he has held that both the charges have been proved. The assessment / analysis of the Inquiry Officer on each of the charges are as under: