A M CHRISTY Vs. UNION OF INDIA

JUDGEMENT

(1.) (Petition under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorari as stated therein.) P. Sathasivam, J. Aggrieved by the order of the Central Administrative Tribunal, Chennai Bench, dated 18.08.2005 made in O.A.No.1157 of 2004, confirming the order of the 1st respondent dated 27.10.2004 as well as 2nd respondent dated 04.09.2002, the petitioner has filed the above writ petition to quash those orders.

(2.) THE case of the petitioner is briefly stated hereunder: -

(3.) IT is clear that after finding that the applicant had consumed alcohol while he was on duty, after framing proper charges, conducting enquiry and based on the report, the Disciplinary Authority passed an order, which was modified by the Appellate Authority, after affording opportunity to the petitioner. Though, it was argued that the earlier punishments are not serious one, the particulars furnished show that the applicant is a habitual drunkard and in his short tenure of six years of service with effect from February 1997 to September 2002, he was awarded the following punishments for having been found in the influence of alcohol while on duty: -