RAM NARESH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition impugns the order dated 23.09.2014 passed in O.A. No. 2254 of 2013 by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) which, inter alia, rejected the petitioner's challenge to the punishment of his compulsory retirement from service.

(2.) The petitioner was employed by the Indian Railways on 14.10.1982. While working as Head Booking Clerk at Haridwar Railway station, he was served with a major penalty charge sheet as under:

(3.) The petitioner denied the charge. Thereafter, an inquiry was held and the Inquiry Officer (IO) submitted the report dated 01.02.2012, a copy of which was supplied to the petitioner. His representation against the same was rejected. The Disciplinary Authority (DA) imposed a punishment of dismissal from service on 12.05.2012. The petitioner's appeal against the same to the Appellate Authority (AA) on 15.06.2012, resulted in modification of the dismissal order to a penalty of compulsory retirement from service. A review application against the order of the Appellate Authority was dismissed vide order dated 22.04.2013 by the Revisionary Authority. The aforesaid orders were impugned before the Tribunal which having considered the arguments passed the impugned order dated 23.09.2014.