RAMANAN RAMDAS NAIDU Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for writ, order or directions to quash and set aside judgment and order dated 20.11.2015 passed by learned Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad, by which the learned Tribunal has rejected Original Application No.59 of 2012 preferred by the petitioner, original applicant.

(2.) The facts leading to filing of the present petition in nutshell are as under:

(3.) While the petitioner was serving as a Goods Train Driver the departmental inquiry was initiated against him. He was chargesheeted for some incident. That after conclusion of the departmental inquiry, the disciplinary authority inflicted penalty of voluntary retirement. The petitioner filed a statutory appeal before the appellateauthority, ADRM, Ahmedabad, who, taking a lenient view, modified the order of the disciplinary authority of compulsory retirement and awarded the punishment of reduction in rank to Diesel Mechanic GradeIII in payscale of Rs.30504590 for a period of three years with cumulative effect vide order dated 19.10.2015.