V G GAVLE Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner has preferred the present petition to challenge order dated 25th February 2004 passed by the Central Administrative Tribunal, Ahmedabad Bench at Ahmedabad (for short, 'the Tribunal') in Original Application No.115 of 2000 preferred by the petitioner challenging the action of the respondent-authority in imposing the punishment of reduction into initial grade at the minimum of the pay as ACC (Assistant Commercial Clerk) for a period of three years with future effect came to be dismissed.

(2.) The factual background of the present petition can be summed up as under:

(3.) The petitioner was appointed as Assistant Commercial Clerk (ACC, for short) in Baroda Division on 25th January 1971. He was promoted as Head Booking Clerk and was posted at Anand Railway Station. After completion of his duty hours from 14.30 to 23.00 hours on 22nd March 1993, he handed over the charge to one Shri S.C. Gurjar. Thereafter, on 23rd March 1993 Vigilance Check was conducted when the petitioner was not on duty and a charge-sheet was served upon him for the following charges :