SHRI PAIKUJI Vs. DIVISIONAL RAILWAY MANAGER, CENTRAL RAILWAY

JUDGEMENT

(1.) Heard Mr. Anand, the learned Counsel for Petitioner and Mr. Zahid Shekhani h/f Mr. R. G. Agrawal, Advocate for Respondents.

(2.) The Petitioner Paikuji Chiwande is aggrieved by the dismissal of his Original Application filed before the Central Administrative Tribunal, Bombay challenging the order passed by the Disciplinary Authority dated 30th November 1983 and also the Appellate Authority dated 2nd November 2000, resulting in imposition of a major penalty upon the Petitioner in the nature of his removal from service.

(3.) At the relevant time, the Petitioner - Paikuji Chiwande was working as Shunter 'B' and posted to Ballarshah, Central Railways. He was granted leave during the period from 27th August, 1982 to 28th August, 1982 to enable him to meet the Divisional Railway Manager, Nagpur in connection with the allotment of residential quarter in his favour, which work was his private work. The leave was granted to the Petitioner as per the letter dated 26th August, 1982.