SMT. SUSHILA BIMSEN CHANDRAMORE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners have assailed the judgment and order dated 13 November 2018 passed by the Central Administrative Tribunal, Mumbai Bench (for short 'the tribunal') whereby the tribunal has dismissed the Original Application as filed by the petitioners.

(3.) The petitioner no.1 is the widow of late Bhimsen B.Chandramore who was an employee of the Central Railway working on the post of Fitter Gr.III. During the course of his employment, a chargesheet was issued to him in contemplation of a disciplinary inquiry. The inquiry officer came to be appointed who after holding an inquiry observed that the charges against Mr.Bhimsen were proved namely of unauthorised absence for 233 days in broken period. The disciplinary authority accepted the findings of the inquiry officer. By an order dated 9 November 2000 the disciplinary authority imposed penalty on Mr.Bhimsen, of removal from service. This punishment also came to be confirmed by the Appellate Authority by an order dated 15 January 2001. Mr.Bhimsen had preferred a revision application which also came to be rejected on 12 September 2001. Mr.Bhimsen assailed his termination by approaching the tribunal in Original Application No.562 of 2007. During the pendency of the original application, Mr.Bhimsen expied on 14 April 2011.