MOHD RAFIQUE Vs. UOI

JUDGEMENT

(1.) The writ petition is taken up for final hearing.

(2.) The order of the respondents dated 25th February, 2002 removing the petitioner from the service was challenged before the CAT leading to the impugned judgment dated 20th January, 2003. The facts of the case are as follows:-

(3.) The petitioner joined as Khallasi on 26.5.1976. The petitioner was awarded certain promotions within the department. At the relevant time, after the Stream Loco Shed was wound up, the petitioner was given the W.P.(C) 2061/2004 page 1 of 3 job of Pointsman. The petitioner was served with a charge-sheet firstly for minor penalty, which was later withdrawn and another charge-sheet for major penalty was served on 1.12.2000. It pertains to his unauthorised absence from duty.