GURBAKSH SINGH Vs. G M WESTERN RAILWAY

JUDGEMENT

(1.) By way of present writ petition Mr. Gurbaksh Singh, the petitioner has challenged and prayed for setting aside of orders passed by the learned Central Administrative Tribunal dated 21st July, 1997. In the writ petition the following prayers have been made:-

(2.) The petitioner was working as Electric Fitter Grade-I at Delhi junction. By order dated 18th July, 1988 he was transferred to Achhnera, Uttar Pradesh. This order of transfer was made subject matter of challenge before the Central Administrative Tribunal by the petitioner but was not successful. He also approached the Supreme Court by way of Special Leave Petition but did not succeed.

(3.) Subsequently, vide charge sheet dated 7th March, 1990 departmental proceedings were initiated against the petitioner for unauthorised absence from 20th July, 1988 to 27th March, 1990. By order dated 4th September, 1991 after enquiry, penalty of reversion from Electric Fitter Grade-I to Electric Fitter Grade-II was imposed. This order of reversion was accepted by the petitioner and has become final.