UNION OF INDIA Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr.V.G.Sureshkumar, the learned counsel appearing for the petitioner and Mr.V.Vijayshankar, the learned counsel appearing for the second respondent.

(2.) THE respondent No,2 was convicted in a criminal case for possessing assets beyond his known source of income. Since the order of conviction was passed after the retirement, the proceedings was initiated in terms of Rule 9 of the Railway Servants (Pension) Rules. THEreafter, the departmental authority had passed an order forfeiting the entire pension. Such order was challenged before the Tribunal.

(3.) IN the present case, there is no dispute that the advisory opinion of the UPSC had been furnished along with the copy of the order of punishment. IN such view of the matter, the order passed by the Tribunal cannot be sustained.