RAM DASS Vs. DELHI DEVELOPMENT AUTHORITY & ORS

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the order dated 04.09.2018 passed by Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No. 2325/2013. The Tribunal has rejected the said Original Application wherein the petitioner assailed the disciplinary action taken against him by the respondent.

(2.) The petitioner was issued a charge memorandum dated 13.03.2008 alleging gross negligence in processing a file pertaining to allotment of land in favour of Housing Society. Departmental Inquiry was held. The Inquiry Officer submitted his report dated 14.05.2009 holding that the charge against the petitioner as partially proved. The disciplinary authority disagreed with that finding, and passed an order dated 17.05.2010, imposing penalty of reduction of pay scale by one stage for a period of one year with cumulative effect with further stipulation that during penalty period, the petitioner will not earn increment. His departmental appeal was rejected.

(3.) Consequentially, he preferred O.A. No. 3349/2010 before the Tribunal. The said Original Application was allowed on 05.03.2012. The order imposing punishment as well as that of the appellate authority was set aside and the matter remitted back to the respondent for proceeding further in the matter.