SUJAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner by this writ petition challenges the order dated 5/6/1997, passed by the Central Administrative Tribunal, dismissing OA.No.1388/97, seeking quashing of the order of his removal from service.

(2.) = The petitioner was posted as a Coach Attendant in a first class coach in the train going through Delhi to Tundla on 5/1/1994. He was found to have allowed two passengers with second class tickets to travel in the first class, upon receiving Rs.80.00 as illegal gratification. This was detected in a vigilance check and he was charge sheeted on 27/10/1994, with the following charges:

(3.) After issuance of charge sheet an enquiry was conducted, witnesses were examined and the Enquiry Officer held the charges to have been proved. The Disciplinary Authority passed the impugned order of removal from service. The petitioner preferred an appeal before the Appellate Authority that is the Divisional Commercial Manager, who dismissed the appeal. Revision preferred against the order of the Appellate Authority was dismissed by the Revisional Authority, who affirmed the findings and the punishment imposed. The Central Administrative Tribunal, before whom the impugned order of removal from service was challenged, issued notice confined to the question of quantum of penalty imposed.