JAGDISH KHURANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner impugns the order dated 30th May 2007 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in O.A. No. 2581/2006 whereby his aforesaid O.A. has been dismissed by the Tribunal.

(2.) The Petitioner was awarded a major penalty of reduction in the basic pay from Rs.4600 to Rs.4000 in the pay scale of Rs.4000-6000 for a period of 5 years with cumulative effect vide order dated 30th May 2001. His departmental appeal was also rejected on 21.8.2001. The inquiry was conducted against the Petitioner on grounds of corruption while discharging his duties as a Senior Booking Clerk after he was caught in a trap case.

(3.) On 13th May 2002, the Petitioner was transferred from Delhi Division to Firozpur Division alongwith his post. This was an inter divisional transfer. He challenged his transfer by filing O.A. No. 1464/2002 which was disposed of at the admission stage on 30th May 2002 permitting the Petitioner to make a representation against his transfer before the Competent Authority within a week. The same was directed to be considered and disposed of by a detailed and speaking order within two weeks, after receipt of the representation. The Tribunal directed status quo to be maintained by the Respondent in respect of the Petitioner's transfer. The Petitioner was also given liberty to again approach the Tribunal in case he was still aggrieved by the order that may be passed by the Competent Authority on his representation.