PRASENJIT BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by former Government servant. At the time of his retirement, he was working as a Conservator of Forest. He has challenged the judgment of the Central Administrative Tribunal, Guwahati Bench dated 4th September, 2019.

(2.) Brief Facts are as under :

(3.) The Tribunal has recorded that the petitioner had not raised any ground of breach of principles of natural justice or service rules in conduct of the enquiry. With respect to that the punishment being excessive the Tribunal observed that its jurisdiction would extend only to interfering with quantum of punishment when it is grossly disproportionate to the proved charges.