UNION OF INDIA Vs. SHYAM KISHORE TIWARI

JUDGEMENT

(1.) Heard Sri A.K. Gaur, learned counsel for the petitioners, Sri Sanjiv Singh, learned Counsel for the respondent and perused the record.

(2.) By means of present writ petition, the petitioners have prayed for issuance of a writ certiorari to quashing of the impugned order dated 25.04.20111 passed by the respondent No. 2 in O.A. No. 965 of 2005 Shyam Kishore Tiwari Vs. Union of India and Others.

(3.) The brief facts of the case are that the respondent no. 1 Shyam Kishore Tewari while functioning as Office Superintendent Grade II was served a minor penalty charge sheet dated 30.11.2003 under Rule 11 of Rules 1968. He submitted his reply to the charges on 31.07.2003. After considering the reply, the Disciplinary Authority imposed following penalty upon him by his letter/ order dated 12.07.2004, which reads thus: <FRM>JUDGEMENT_229_LAWS(ALL)9_2014_1.html</FRM>