BIKSHAPATI VIRAYYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order of the Central Administrative Tribunal, Hyderabad Bench dated 28.7.2004.

(2.) The petitioner was working as Gangman with the railways. He was charged by proceedings dated 24.9.1998 on two grounds i.e., (1) unauthorized absence from duty from 1.1.1997 to 18.9.1997 for a total period of 172 days without information to superior authorities and without furnishing any medical certificate and (2) for failing to follow medical rules.

(3.) After conduct of a departmental enquiry, by the order of the disciplinary authority dated 25.10.2000, the petitioner was imposed a penalty of removal from service with effect from the date of order. He preferred an appeal, dated 14.11.2000, which was rejected by the order of the Appellate Authority dated 30.3.2001. He preferred a revision, which was also rejected on 24.9.2002. Thereafter, filed O.A. seeking appropriate reliefs. By the order impugned herein, the Tribunal dismissed the O.A. finding no infirmity in the departmental proceedings or in the quantum of penalty imposed.