SHAILENDRA SAHEDEO MONDKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, by means of this writ petition, challenges the order dated 19th June, 2003 passed by the Central Administrative tribunal, Mumbai Bench, Mumbai. By the said order, the Central Administrative tribunal dismissed the petitioner's Original Application challenging the order of reduction of pay dated 31st December, 1999 and the orders of the appellate, revisional and reviewing authority.

(2.) The petitioner was selected as stamp vendor-postman and joined his post on 13th October, 1979. During the period from 21-1-1985 to 8-9-1993, the petitioner was posted as departmental stamp vendor in Tajmahal Post Office. On 6th September, 1993, three foreign parcels were booked at the said post office. The petitioner in respect of one parcel accepted the sum of Rs. 2955/- for the postage stamps; prepared in his own handwriting the postal receipt bearing No. 188 for Rs. 2955/- and affixed the postage stamps worth Rs. 2625/- only on the said parcel. He failed to account for the sum of Rs. 330/ -. The petitioner was proceeded with disciplinary proceedings and was charged for misconduct in terms of Rule 3 (1) (i) and (iii) of the CCS (CCA) Rules, 1964.

(3.) The petitioner was also prosecuted for the offences punishable under sections 406, 409, 418 and 34 of Indian Penal Code along with the other employee Ramesh Bhagwantrao Jirafe.