N. RAM REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dated 14.06.2002, passed by the Central Administrative Tribunal, Hyderabad Bench at Hyderabad, in O.A.No.80 of 2002, and also the order of punishment imposed in the disciplinary proceedings against him, dated 11.12.2001, passed by the 1st respondent in File No. C-14012/3/2001-Adv.4023-27.

(2.) Petitioner herein, while working as Superintendent of Central Excise, was posted as Superintendent, Ramantapur Range-II in November 1994. He worked as such for the period from 14.11.1994 to 08.12.1994. In his jurisdiction, there is a Company by name M/s.Sri Chandra Tobacco Ltd. (SCTL), Hyderabad, which was involved in the business of manufacturing cigarettes. The petitioner was transferred from Ramantapur Range-II to Moulali Range after serving for only 24 days in Ramantapur Range-II.

(3.) When the respondents have introduced voluntary retirement scheme and when option of petitioner for such retirement was not accepted, he approached the Central Administrative Tribunal, Hyderabad, by filing O.A.No.1905 of 1999 and the Tribunal, vide judgment dated 03.03.2000, declared that the action of respondents therein in not accepting the voluntary retirement of petitioner as illegal and held that the petitioner herein shall be deemed to have retired from service on 31.07.1999. The department has accepted the same and the judgment of Tribunal has become final and was implemented.