REGENT COMPUTRONICS PVT. LTD.

CH.PURUSHOTHAM Appellant

V/S

SENIOR DIVISIONAL COMMERCIAL MANAGER S.C.RAILWAY, VIJAYAWADA Respondents

Referred Judgements :-

NARINDER MOHAN ARYA VS. UNITED INDIA INSURANCE CO. LTD [REFERRED TO]
SAKVATE T B VS. NEMICHAND [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE CO LIMITED VS. S C PRASAD [REFERRED TO]
STATE OF ASSAM VS. MAHENDRA KUMAR DAS [REFERRED TO]
EAST INDIA HOTELS VS. THEIR WORKMEN [REFERRED TO]
MATTULAL VS. RADHE LAL [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
J D JAIN VS. MANAGEMENT OF STATE BANK OF INDIA [REFERRED TO]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
HARDWARI LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. K G SONI [REFERRED TO]
DEPOT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD ISMAIL [REFERRED TO]
DAVID WILSON K VS. SECRETARY TO GOVERNMENT [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the order of the Central Administrative Tribunal, in O.A. No.1888 of 1999 dated 20.07.2001 and R.A. No. 68 of 2001 dated 16.10.2001, Sri Ch. Purushotham, erstwhile Train Conductor Guard, South Central Railway, Vijayawada has preferred this writ petition.

(2.) The petitioner joined as a Ticket Collector on 10.05.1976. He was initially promoted as a Senior Ticket Collector in 1979, thereafter as a Travelling Ticket Examiner in 1982, and as a Head Travelling Ticket Inspector in 1995. During the period when he was discharging the duties of a Travelling Ticket Inspector in the A/c chair cars of Train No. 7245 Ratnachal Express, running between Visakhapatnam and Vijayawada, he was issued charge memo dated 18.03.1997, containing two articles of charge.

(3.) Sri K. Altaf Hussain, the Inspector who conducted the vigilance check in Train No. 7245 on 26.11.1996, was among the listed witnesses. The petitioner submitted his explanation to the charge memo on 20.10.1997 denying the charges. An enquiry officer was appointed. In the enquiry, the petitioner was defended by Sri P. Charles S. Rao his defence representative.

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PURUSHOTHAM Vs. SENIOR DIVISIONAL COMMERCIAL MANAGER

Referred Judgements :-

JUDGEMENT

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