SATYENDRA SINGH GURJAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels for the parties, heard fnally.

(2.) By this petition, the petitioner takes exception to the judgment and order dated 3rd November, 2017, passed by the Central Administrate Tribunal, Mumbai Bench, Mumbai, in Original Application No.14 of 2015 ("OA", for short), whereby the OA fled by the petitioner assailing the Order in Original dated 11th March, 2014, fnding the petitioner guilty of misconduct under Rule 15(4) of the Central Civil Services (CCA) Rules, 1965 ("CCS (CCA) Rules, 1965", for short) and imposing a penalty of reducing the pay of the petitioner by three stages for the period of one year, without cumulative effect, and the order in appeal dated 24th September, 2014, dismissing the appeal thereagainst, came to be dismissed.

(3.) The facts necessary for the determination of this petition can be summarised as under: