B.P. MAHAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant, who is a retired STO, filed this batch of OAs, [i.e., OA Nos. 4289/2012, 4290/2012, 618/2013, 619/2013 and 783/2013], questioning the orders of the disciplinary authority in imposing different penalties on him. Though the parties, money and dates are different, but the nature of the charge of all the five charge sheets, in pursuance of which five separate penalties have been imposed on the applicant, is similar.

(2.) SINCE the contentions advanced on behalf of both sides in all the five OAs are identical, the same are being disposed of by this common order. For the sake of convenience, we have taken the facts of OA No. 4289/2012, which are as under:

(3.) AS the applicant denied the allegations made in the said chargesheet, an inquiry was conducted into the said charge and the inquiry officer submitted his inquiry report and the findings thereon, read as follows: