G.S. DHIMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State of U.P. and perused the record.

(2.) Petitioner before this Court seeks quashing of the order of the Central Administrative Tribunal, Allahabad dated 9.5.2006 passed in Original Application No. 351 of 1999 (G.S. Dhiman Vs. Union Bank of India) as well as punishment order dated 5.3.1999 passed by Under Secretary Government of India, Ministry of Science and Technology, New Delhi.

(3.) The petitioner was employed as Superintendent Surveyor, Drawing office, Survey of India, Dehradun. In respect of the acts and omission on the part of the petitioner, he was proceeded with departmental inquiry with the service of Charge sheet dated 15.3.1991. The petitioner responded to the charge sheet by submitting his detail reply on 3.4.1991. After enquiry report as submitted was forwarded to the petitioner with an opportunity to respond to what was recorded therein. The disciplinary authority after considering the enquiry report and the submissions made by the petitioner with respect thereto, proceeded to inflict the punishment of reduction by two stages in the time scale of 10000-325-15,200 for a period of two years with cumulative effect with further direction that he will earn the increments of pay during the period of reduction which is classified as one of the major penalty under the CCS (CCA) Rules 1965.