RAJENDRA PRASAD MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant writ petition, the petitioner (Rajendra Prasad Mishra) has prayed for the following reliefs:-

(3.) It is a strange case where the petitioner (Rajendra Prasad Mishra) had entered into the service of Railways as Porter after regularization on 19/12/1987 has ended his services from the post of Porter by way of punishment of removal from service mainly on the ground that the petitioner (Rajendra Prasad Mishra) left his duties on 24/11/2000 during 09.30 a.m. to 14.00 p.m. without any information after taking charge of his duty. When the petitioner approached the Tribunal assailing the order of dismissal passed by the Disciplinary Authority and questioning the quantum of punishment imposed upon him, the Tribunal has dismissed the Original Application observing that the as stated by the Apex Court in umpteen cases, the Tribunal has no power to interfere in the discretion exercised by the disciplinary authority both on the question of fact and law including quantum of punishment.