CHHITARIA SIPOY Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India challenges the order of the Central Administrative Tribunal, Jabalpur Bench (Circuit Sitting, Gwalior) passed on 18.12.2013 in O.A. No. 593/2012, whereby the original application in question assailing the punishment of stoppage of 5 annual increments cumulatively was dismissed.

(2.) LEARNED counsel for rival parties are heard on the question of admission.

(3.) INCULPATORY enquiry report was forwarded to the disciplinary authority, i.e., the Deputy Commissioner, Office of the Chief Controller, Government Opium and Alkaloid Factory, New Delhi. The disciplinary authority, in turn, by memo dated 18.07.2007 forwarded the inculpatory findings to the petitioner. In response, the petitioner submitted his representation, which on being considered, lead to passing of the penalty order of reducing the pay of the petitioner by 5 stages for period of two years with cumulative effect by the order dated 30th. June, 2011. The remedy of appeal was unsuccessfully availed by the petitioner in view of the appellate order dated 02.05.2012 affirming the penalty.