PALLAVI TANDON Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT is aggrieved by the impugned Office Memorandum No. 007/PTT/066-3256 dated 06.02.2008 issued by the Chief Vigilance Commission (CVC for short) advising the Respondent -Department of Telecommunication to initiate minor penalty proceedings against her with a view to impose a penalty other than Censure for the alleged lapses as brought out in the draft charge Memorandum dated 10.12.2009 proposing to take action under Rule 16 of the CCS (CCA) Rules, 1965 along with statement of imputation of misconduct or misbehaviour and the order dated 03.09.2012 passed in the disciplinary proceedings imposing upon her the penalty of reduction to a lower stage in the time scale of pay by one stage for a period of three years without cumulative effect and not adversely affecting her pension.

(2.) THE brief facts of the case: A pseudonymous complaint in the name of one Shri N.K. Verma, near Railway Line, Gudhiyari, Raipur against the Applicant was received in the office of DGM (AHR), CPIO, BSNL Raipur in the year 2005. It was forwarded to the DGM (MIS) and CPIO, BSNL, New Delhi on 04.02.2005 which in turn referred it to CVC on 07.01.2008. The CVC, vide the impugned Office Memorandum dated 06.02.2008 perused the proposal of the BSNL and made the following observations :-

(3.) As she came to know from the Vigilance Cell, C.G. Circle that the complaint against her was sent to Vigilance Section of the Department of Telecommunication, she made a representation to the ADG, Vigilance of the Department of Telecom on 09.02.2006 itself stating that the following allegations were going to be leveled against her :-