UNION OF INDIA Vs. N DAMODARAN

JUDGEMENT

(1.) THIS writ petition is filed seeking to set aside and quash the order of the Central Administrative Tribunal made in O.A.No.456 of 2007 dated 22.7.2009.

(2.) THE Court heard the learned counsel for the petitioner.

(3.) THE learned counsel would further submit that it was the case that the first respondent was entrusted with the Government money and he has also remitted back a sum of Rs.19,999./- to the Government exchequer. This would also clearly indicate the act of misappropriation. Taking into consideration the act committed by him, the punishment imposed on him was reasonable. Hence, there was no need for reducing the punishments. Hence, the original order has got to be restored.