N. BALAKUMARAN Vs. THE SPECIALOFFICER

JUDGEMENT

(1.) THE petitioner (the Charged Official - the CO for short) who was working as Senior Clerk in the District Court, Pondicherry, was served with a show cause notice dated 13.05.2010 under the provisions of R.14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (in short "Rules 1965"), containing four charges with Statement of imputations of misconduct in support of Article of Charges and also list of documents and list of witnesses. The CO filed a reply to the said show cause notice, on 7.6.2010, denying all the allegations. An enquiry was conducted against the CO and also one P.Mariappan, Sarishtadar, District Court, Pondicherry. The charges levelled against the said P. Mariappan were not found proved. However, all the four charges levelled against the CO were found proved. On the basis of the enquiry report dated 6.6.2011, a second show cause notice was issued by the Special Officer, who is the Disciplinary Authority, on 14.6.2011, calling upon the CO to submit his reply to the enquiry report. The CO submitted a detailed explanation on 28.6.2011.

(2.) THE Disciplinary Authority, having considered all aspects of the matter and on the basis of the enquiry report, passed the following order :

(3.) FEELING aggrieved, the CO preferred an appeal before the Appellate Authority, i.e., the Chief Judge, Pondicherry on 10.10.2011. The Chief Judge, after having considered all aspects of the matter in detail, passed the detailed reasoned order on 26.12.2011, upholding the punishment imposed by the Disciplinary Authority.