KASHMIRA ARUNKUMAR THAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By filling the present Special Civil Application, the petitioner employee has prayed to set aside order order 28/4/2017 in Original Application No.429 of 2016 as also order dtd. 21/6/2017 in Review Application No.13 of 2017 against the aforementioned order dtd. 28/4/2017 passed by the Central Administrative Tribunal. It is prayed to allow the prayers in the Original Application and thereby to set aside order dtd. 29/10/2012 passed by the Disciplinary Authority imposing penalty of removal from service of the petitioner. It is also prayed to set aside the orders dtd. 30/12/2013 and 8/1/2016 passed by the appellant authority as well as the revisional authority respectively confirming the order dtd. 29/10/2012 of the disciplinary authority.

(2.) In the Original Application, the aforesaid order dtd. 29/10/2012 issued by the Senior Superintendent off Post Office, Vadodara Division, order dated order dtd. 30/12/2013 by the Appellant Authority-the Director of Postal Services, Vadodara, and also order dtd. 8/1/2016 of the revisional authority-the Chief Post Master General, Gujarat were prayed to be set aside. It was a further prayer made to direct the respondents to reinstate the petitioner in service by imposing punishment lesser than the removal or dismissal.

(3.) The relevant facts which could be gathered from the record are inter alia that the petitioner was recruited as Postal Assistant in the year 1989 in Vadodara West Postal Division and thereafter, worked at various post offices in different divisions.