MAN SINGH Vs. U.O.I.

JUDGEMENT

(1.) By invoking jurisdiction under Article 226 of the Constitution of India, the Petitioner calls in question the correctness of the orders dtd. 19/4/2006 and 21/7/2006 [hereinafter referred to as 'Impugned Orders'], passed in O.A No.1033/2005 and R.A. No.99/2006 in O.A. No.1033/2005, respectively, by the learned Central Administrative Tribunal, Principal Bench, New Delhi [hereinafter referred to as 'the Tribunal'].

(2.) Vide the Impugned Order dtd. 19/4/2006, the Tribunal declined to quash the Punishment Order dtd. 30/6/2004 [hereinafter referred to as 'Punishment Order'] and the Appellate Authority Order dtd. 22/11/2004 [hereinafter referred to as 'AA Order']. By the Punishment Order, the Senior Superintendent of Post Offices, Mathura Division, Mathura [hereinafter referred to as 'SSPO'], imposed upon the Petitioner the penalty of "Dismissal from service", which came to be upheld by the AA Order.

(3.) The issue that arises for consideration before this Court is whether the Tribunal was justified in law in declining to quash the Punishment Order and the AA Order, imposing and upholding the penalty of dismissal from service, as affirmed vide the Impugned Orders.