SATYA NARAIN DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner - applicant and learned counsel for the Union of India / Railway Department.

(2.) The present writ petition is directed against the judgment and order dtd. 28/3/2022, passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad (for short, "Tribunal"), in Original Application No.330 /1393 of 2011, (Satya Narayan Dubey versus Union of India and others).

(3.) The services of the petitioner came to be terminated pursuant to Rule 14(1) of the Railway Servants (Discipline and Appeal) Rules, 1968, (for short "Rules, 1968"), on being convicted by the learned trial Court under Ss. 409 and 477-A IPC and 13(2) and 13(1) of the Prevention of Corruption Act to undergo 7 years, 2 years and 5 years of rigorous imprisonment besides imposition of fine.