UNION OF INDIA THR. Vs. DEBI SHANKAR BATHAM

JUDGEMENT

(1.) learned counsel for the petitioner. Shri S.C. Sharma, learned counsel for the respondent.

(2.) The original application was filed by the respondent against the order dated 26/05/2011, whereby he was removed from service. And order dated 6/13.8.2012 whereby an appeal was dismissed.

(3.) Initially engaged as Extra-Departmental Delivery Agent in the year 1994 respondent was appointed as Group D employee on regular basis by order dated 9.10.1998 passed by Superintendent of Post Offices, Morena. That while posted at Sub-Division Sheopur, the respondent was served with a charge-sheet on 16/20.11.2006 under Rule 14 of the Central Civil Services(Classification, Control and Appeal) Rule, 1965, alleging that he obtained an employment on forged caste certificate.