UNION OF INDIA Vs. G S SHUKLA

JUDGEMENT

(1.) RULE returnable forthwith. Respondent waives service. By consent of the parties the petition is taken up for final hearing.

(2.) THIS petition challenges the legality and validity of order dated 27-2-2002 passed by the Central Administrative Tribunal, Mumbai Bench, Mumbai, in Original Application No. 747 of 2001.

(3.) THE respondent is working as a Train Ticket Examiner at Bhusawal in the Central Railway. A major penalty charge-sheet dated 20-11-2000/2-11-2000 was issued against the respondent. The Articles of charge read as under: