KAMLESH CHANDRA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Sri Vijay Dixit, learned Counsel for the petitioner, Sri Sharad Kumar Srivastava, learned Counsel for the opposite parties.

(2.) In the instant writ petition, the petitioner has assailed the judgment and order dated 17.9.2014 passed by the Central Administrative Tribunal, Lucknow, in Original Application No.317 of 2008 whereby the Original Application preferred by the petitioner against the order of dismissal dated 5.6.2008 has been rejected. The petitioner inter-alia has also challenged the order dated 7th November, 2014 whereby the Review Application preferred by the petitioner has also been rejected including the order of dismissal dated 5.6.2008.

(3.) Submission of learned Counsel for the petitioner is that initially the petitioner was appointed on the post of Postal Assistant at Allahabad and while he was working as Sub-Post Master, Post Office Manas Nagar, Lucknow, he was placed under suspension vide order dated 19.03.2001 by the Senior Superintendent of Post Offices, Lucknow Division, Lucknow (opposite party no.4) in exercise of powers conferred under Rule 10 (1) of the Central Civil Services (Classification, Control & Appeal) Rules, 1965 (in short "1965 Rules"). Thereafter, he was served with a charge-sheet dated 20.04.2001 with the allegations that while he was working as Sub-Postmaster, Post Office Manas Nagar, Lucknow, he encashed six National Saving Certificates (in short "NSC") of Rs.5000/- each without obtaining necessary verification of certificates and as such, the Postal Department had suffered a loss of Rs.20,150/-. The petitioner tendered reply to the charge-sheet denying the allegations levelled against him.