UNION OF INDIA Vs. M L KHARE

JUDGEMENT

(1.) This order shall also govern the disposal of Writ Petitions No. 10512 of 2010(s), 10584 of 2010(s), 10665 of 2010(s) and 10754 of 2010(s) as the issue involved in these petitions is identical. The petitions were, therefore, analogously heard and are decided by this common order.

(2.) For the sake of order facts are taken from Writ Petition No. 10471/2010. The Central Administrative Tribunal, Jabalpur Bench, Jabalpur, while upholding the charge of misconduct levelled against the respondent (Applicant before the Tribunal) has interfered with the punishment of recovery.

(3.) Respondent while working as Supervisor in SBCO, Head Post Office, Balaghat, was charge- sheeted under Rule 16 of Central Civil Services (Classification, Control & Appeal) Rules, 1965 (hereinafter referred to as 'Rules of 1965') on 18-08-2002.