UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD

JUDGEMENT

(1.) Heard learned counsel for the parties. This writ petition has been filed against the impugned order of the Central Administrative Tribunal dated 11/09/2000 (Annexure-1 to the writ petition).

(2.) The facts of the case are that the respondent No. 2 was in the Postal Department and he was charge-sheeted on various charges of financial irregularities and other misconducts. The charges are stated in the paragraph No. 4 of the writ petition.

(3.) An enquiry was held and the respondent No. 2 was found guilty and was dismissed on 3/05/1989. Against that order he filed an appeal in which the punishment was reduced by reduction of eleven stages in the time-scale of pay for a period of five years and respondent No. 2 was deprived of increments during this period. The respondent No.2 filed an O.A. against the appellate order before the Tribunal and that application has been allowed. Hence this writ petition.