RAMDAS SHANKARRAO DIGRASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the present petition, the petitioner seeks to challenge the judgment and order dated 19.9.2002 passed in Original Application No.954 of 1996 by the Central Administrative Tribunal, Circuit Bench, Nagpur, by which the original application filed by the petitioner was dismissed.

(2.) FACTUAL Matrix The petitioner was appointed as an Extra Departmental Agent (E.D.A.) at Ramthi, Tahsil Narkhed, district Nagpur on 5.8.1983. Thereafter, on 21.2.1994, he came to be promoted to the post of Extra Departmental Branch Post Master on regular basis. During the course of his service, he was served with a charge-sheet on 23.7.1990 under Rule 8 of E.D.A's (Conduct and Service) Rules, 1964.

(3.) SUBMISSION of petitioner The learned counsel for the petitioner submitted :