A. ARUMUGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petitioner challenges the order of the Central Administrative Tribunal in dismissing the application filed in O.A.No.310/00855/2013 dtd. 18/9/2019.

(2.) The case of the petitioner is that he was appointed as a Ticket Collector on 17/10/1979. While working as Chief Ticketing Inspector at Arakkonam Junction of Southern Railway's, he was issued with a major penalty charge memo bearing No.M/Con/C/1536 dtd. 3/2/2011, the contents of the charge memo are here under:-

(3.) Pursuant to this charge memo one K.Moorthy, Senior Enquiry Officer/Southern Railway was appointed as "Inquiry Officer". The Inquiry Officer submitted a report stating that Charge (b) was "partly proved" and other charges were "proved". The second respondent/The Additional Divisional Railway Manager/II imposed a penalty of "Removal from Railway Service". Being aggrieved of the penalty, the petitioner filed a statutory appeal on 13/4/2012 under Rule 18 of Railway Servants (Discipline & Appeal) Rules, 1968 before the 3 rd respondent. The appeal was turned down.