RAMDAS SHANKARRAO DIGRASKAR Vs. UNION OF INDIA; POST MASTER GENERAL; SENIOR SUPERINTENDENT OF POST OFFICES

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. There was only one charge levelled against the petitioner. The charge was that on 20.1.1990 the petitioner paid withdrawal of Rs.50/- to the depositor Shri T.C.Khawase but filled up the withdrawal of payment of Rs.150/ and accounted the same in the B.O. Account and, thus, he utilised the amount of Rs.100/- for himself and contravened Rule 134 of B.O. Rules.

(3.) Heard Shri N.S.Deshpande, learned counsel for the petitioner and Mr.Sundaram, learned counsel appearing for the respondents.