UNION OF INDIA Vs. MANGROO RAM AND ANOTHER

JUDGEMENT

(1.) Heard Sri Prashant Mathur, learned Counsel for the petitioners and Sri Sunil, learned Counsel for the respondent No. 1.

(2.) The above writ petition has been filed by the petitioners challenging the judgment and order dated 9.9.2010 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application No. 935 of 2007.

(3.) The brief facts are that the respondent No. 1 was posted as Station Superintendent at Amethi Railway Station and was going to retire from service on 31st January, 2002. On 29th January, 2002, he was suspended from service on the charges of stacking certain prohibited goods in the godown of the railway station without making entries in the register and without realizing any charges for keeping the goods in the railway godown.