DIRECTOR GENERAL E S I CORPORATION CHAIRMAN STANDING COMMITTEE E S I CORPORATION REGIONAL DIRECTOR E S I CORPORATION Vs. MOHAMMED ASMATHULLAH REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The order passed by the Central Administrative Tribunal, Madras Bench in O.A.984 of 1997 is under challenge in this writ petition.

(2.) The first respondent herein joined as Lower Division Clerk in Employees State Insurance Corporation in the year 1959 and ultimately retired on 28.2.1994 as Manager Grade II. Before his retirement, that was on 4.10.1993, he was issued with a charge memo, which reads as under,

(3.) The first respondent filed explanation denying the charges levelled against him. The Disciplinary Proceeding instituted against the first respondent ultimately resulted in the award of punishment by the Director General, Employees State Insurance Corporation. The punishment awarded was 10% cut of pension with a proportionate cut in dearness allowance for a period of three years. The first respondent filed an appeal to the Chairman, Standing Committee against the order of the Director General. However, the said appeal was dismissed by an order dated 28.6.1997. Being aggrieved by the said order, the first respondent preferred the above writ petition.