LAWS(APH)-2009-6-36

TELECOM DISTRICT MANAGER Vs. R GOPALA RAO

Decided On June 24, 2009
TELECOM DISTRICT MANAGER Appellant
V/S
R GOPALA RAO Respondents

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of the Central administrative Tribunal, Hyderabad (hereinafter referred to as "the Tribunal") in o. A. 1327/1994, dated 26. 7. 2004.

(2.) WHILE the respondent was working as a Junior Engineer, Bapatla, a charge was framed against him in September, 1983 for his unauthorized absence from duty from 1. 5. 1983 without proper permission. The enquiry was conducted and pursuant to the enquiry report dated 12. 7. 1984, he was dismissed from service, vide proceedings of the Director, Tele-Communications, Guntur, dated 10. 8. 1984. Aggrieved by the same, the respondent filed appeal before the appellate authority and the appellate authority i. e. General Manager, Telecom, A. P. Circle, hyderabad, by order dated 1. 6. 1985 reduced the punishment of dismissal to that of the compulsory retirement. Aggrieved by the aforesaid orders, the respondent filed o. A. I327/1994 and the Tribunal by order dated 26. 7. 2004 allowed the O. A. as under:

(3.) HEARD both sides at length.