S. THANDAPANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) The writ petitioner was appointed as Extra Departmental Staff (now called as Gramin Dak Sevak) on 1/7/1985 in Branch Post Office, Kidaripatti Village. He was placed under suspension on 27/1/2000 and he was also issued with the charge memo dtd. 19/7/2000. After holding inquiry, the petitioner was dismissed from service vide order dtd. 24/2/2002. Aggrieved by the same, the petitioner filed an appeal before the appellate authority. The appellate authority confirmed the punishment imposed on the petitioner. However, the reviewing authority set aside the order of punishment imposed on the petitioner and ordered de novo enquiry on 18/8/2011. The operative portion of the order dtd. 18/8/2011 reads as follows:-

(3.) The discipline authority thereupon issued a fresh charge memo dtd. 28/9/2012. It contained the following two articles of charge:-