MOHAMMAD SABIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Vinod Kumar, learned counsel for the petitioner and Sri Gopal Verma, learned counsel for the respondents.

(2.) Present petition has been filed aggrieved by the order of Central Administrative Tribunal Bench, Allahabad dtd. 5/4/2021 in Original Application No. 978 of 2010 (Mohammad Sabir Vs. U.O.I. and Others).

(3.) The petitioner has filed the original application assailing the order dtd. 1/4/2010 of the respondents herein. The petitioner while working on the post of Khalasi/Helper in Railways, the respondents have issued a memorandum of charge on 11/9/2008 proposing to initiate major penalty. Consequent on the said charge, an inquiry officer was appointed and the date 15/6/2009 was fixed for inquiry proceedings. On the said date, the petitioner appeared before the inquiry officer and the charge memo was read over to him and his statement was recorded. Thereafter, the inquiry report was submitted by the inquiry officer finding the petitioner guilty of the charges. Based on the above, the disciplinary authority have issued proceedings on 30/11/2009, imposing punishment on the petitioner of his removal from service.