UNION OF INDIA & ORS Vs. RAMAN KISHORE

JUDGEMENT

(1.) The Union of India has preferred the present writ petition to assail the order dated 20.07.2015 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (CAT) in OA No. 3059/2013.

(2.) The said OA had been preferred by the respondent to assail the disciplinary proceedings initiated against him, which culminated into imposition of penalty of removal from service upon him. The respondent also assailed the order rejecting his appeal thereagainst.

(3.) The respondent was charge-sheeted vide memorandum dated 22.02.2010 under Rule 9 of the Railway Servants (Discipline and Appeal) Rules, 1968. The Article of Charge framed against him, and the statement of imputation of misconduct or misbehaviour in support of the said charge reads as follows: