UNION OF INDIA Vs. LAXMAN PRASAD

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India filed by the Union of India, assails the order dated 28.04.2010 passed by the Principal Bench, Central Administrative Tribunal, New Delhi (hereinafter referred to as 'Tribunal') in OA No.2561/2009. The petitioner also assails the order dated 10.03.2014 passed in RA No.80/2013 dismissing the petitioner's application seeking review of the order dated 28.04.2010.

(2.) The aforesaid original application (hereinafter referred to as 'OA') had been preferred by the respondent impugning the penalty of reduction to lower stage of pay by eleven stages for eight years with cumulative effect, awarded to him by the disciplinary authority. In his OA, the respondent had also impugned the appellate authority's order dated 22.06.2009 modifying the penalty of reduction in pay, as awarded to him by the disciplinary authority, to that of recovery of Rs.5,80,000/- from his pay in hundred equal monthly instalments.

(3.) On 17.08.2005, the respondent, while working as a correspondence clerk at the Lalitpur Head Post Office, was served with a chargesheet under Rule 14 of the CCS (CCA) Rules, 1965 with the following charge:-