S.N.MATHUR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel Mr. P.H. Pathak appearing for the petitioner.

(2.) LEARNED counsel for the petitioner urged that the petitioner was working as Chief Engineer (Works) in Railways and his next promotional post was Assistant Engineer.

(3.) LEARNED counsel for the petitioner has further pointed out that the penalty was also imposed on the petitioner in pursuance of the same incident for which adverse entry has been awarded to the petitioner, which was challenged by the petitioner in Original Application No. 132 of 2000 before the Central Administrative Tribunal. This Original Application was allowed by the Tribunal on 23 rd January 2004 and the orders passed by the Appellate Authority as well as Revisional Authority were set aside.