NARAYAN SINGH PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed against the order dated.11.8.2009 passed by Central Administrative Tribunal in OA No. 72/2009.

(2.) THE petitioner was subjected to a departmental enquiry. A punishment of recovery of an amount of Rs.89,503/ -was imposed against the petitioner. Against the order of punishment, the petitioner has filed an appeal that was also dismissed. Thereafter, he filed an application before the Central Administrative Tribunal, that has also been dismissed.

(3.) MISCONDUCT levelled against the petitioner was that when he was posted as Recurring Deposit Sub Office, Ledger Clerk at Morar Head Office, he received advise of Transfer of Original Pass Book and without scrutinizing the documents, he sent all the documents to R.K.Puri S.P.O. for opening of the accounts and thereafter the amount was withdrawn fraudulently. The Enquiry Officer appreciated the evidence properly and awarded punishment of recovery of the amount. Thereafter the appellate authority has re - appreciated the findings. The Central Administrative Tribunal has again considered the findings and recorded its reasoning in para 11 of the impugned order.