GOPAL SINGH SISODIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is directed against the order passed by the Central Administrative Tribunal, Jabalpur Bench, Circuit at Indore, in O.A. No. 803/ 03 dated 7.3.2005 by which the application preferred by the petitioner, assailing the order of compulsory retirement in departmental proceedings, was dismissed.

(2.) Learned counsel for petitioner submitted

(3.) Learned counsel appearing for the respondents supported the order, and submitted that just to give undue enrichment to the agent, entries in the record were tampered by the petitioner subsequently by which benefit of Rs. 500.00 was given to the agent. There is a finding of fact that the petitioner subsequently got changed the transaction in the name of agent while initially Kishan Vikash Patras were sold directly from the Post Office without intervention of the agent. It is submitted that a lenient view has already been taken by the authorities by imposing penalty of compulsory retirement and this petition has no merit and may be dismissed.