R. MUTHU Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THE petitioner entered into service in the first respondent Railway as Khalasi on 28.04.1981. He was issued with a charge sheet dated 27.02.1992 alleging that he was unauthorisedly absent for a total period of 215 days in eight spells without proper application for leave.

(2.) AN enquiry was conducted. In the enquiry, the petitioner admitted the charges. Based on the admission and also the muster roll that was produced in the enquiry, the Enquiry Officer recorded the finding of guilt.

(3.) AGAINST the order of punishment, the petitioner preferred an appeal to the Appellate Authority and the Appellate Authority rejected the same by an order dated 01.12.1993.