SAMBHAJI BABU PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner approached the Central Administrative Tribunal, Mumbai Bench, Mumbai (hereafter'the Tribunal', for short) by instituting Original Application No. 221 of 2012 challenging the revisional order dtd. 2/1/2012 passed by the Chief Postmaster General, Maharashtra Circle and all orders/proceedings that preceded the same. By the impugned revisional order, the penalty of'removal from service' was imposed on the petitioner by the revisional authority upon enhancement of the penalty of'compulsory retirement from service' ordered by the appellate authority. By a judgment and order dtd. 25/11/2019, the Tribunal dismissed the original application. The judgment and order of the Tribunal is under challenge in this writ petition.

(2.) Although the petitioner had assailed the orders of the revisional authority, the appellate authority and the disciplinary authority on diverse grounds before the Tribunal, all of which failed, he has restricted his challenge in this writ petition to the revisional order on a short ground.

(3.) Revision was preferred by the petitioner under Rule 29 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (hereafter'the Rules', for short) challenging the appellate order dtd. 23/3/2010, whereby the appellate authority, in exercise of power conferred by Rule 27(2)(i), reduced the penalty of'removal' imposed on the petitioner by the disciplinary authority to that of'compulsory retirement'. As noticed above, the revisional authority restored the penalty of'removal' passed by the disciplinary authority.