UNION OF INDIA Vs. MUKESH KUMAR SHARMA

JUDGEMENT

(1.) THE petitioner in the present petition have impugned the order dated 28th May, 2009 in OA NO. 636 of 2008 passed by the Central Administrative tribunal, Principal Bench, New Delhi titled Shri Mukesh Kumar Sharma v. Union of India and Others quashing the report of the Inquiry Officer and setting aside the punishment of withholding respondents increment for two years with cumulative effect by order dated 25th October, 2006 of the Disciplinary authority and order dated 16/17th January, 2008 of the Appellate Authority dismissing the appeal of the respondent.

(2.) CHARGES were leveled against the respondent that he exhibited gross negligence in discharge of his duties with the allegation that he had been harassing the residents of Christian colony and had been demanding money from them.

(3.) AFTER enquiry, the disciplinary authority had awarded the punishment of withholding his increments for two years with cumulative effect by order dated 25th October, 2006 and the appeal filed by the respondent was dismissed by order dated 16th/17th January, 2008.