LAXMAN HARIBA JADHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Applicant was working as Sorting Assistant in the Department of Posts when he was removed from service by order dated 23.06.2009 by the respondent No. 4 on the ground that he had furnished false information regarding his Caste status as Scheduled Tribe at the time of his application and subsequent employment. Aggrieved by this order, the applicant has approached this Tribunal with the following prayer.

(2.) THE facts of the case are as follows: The Applicant had applied for the post of Sorting Assistant (Group 'C') cadre in R.M.S. Unit in Mumbai Division, in the reserved category for S.T. Candidates. In his application dated 14.9.1994 he had ticked the Col.4 as S.T. and therefore, had made himself eligible for consideration as an S.T. Candidate under the reserved category. He was selected under the reserved category and was appointed as Sorting Assistant Group 'C' Cadre with effect from 8.1.1996. The Caste Certificate enclosed with this application was dated 15.6.1988 and was issued by the Tahsildar, Udgir, District Latur, Maharashtra.

(3.) THE applicant gave his reply to the Charge - sheet on 20.03.2007 and denied the charge. Shri H.D. Patel, Officer on Special Duty was appointed as Inquiry Officer for conducting the Disciplinary Proceedings and Shri D.P. Parab was appointed as Presenting Officer by the Disciplinary Authority viz. the Senior Superintendent of Post Office, Mumbai City, North Division (Respondent No. 3). Shri L.B. Gurav, Retired HSG II (BCR), Foreign Post, Mumbai was allowed as Defence Assistant.