ALEXANDER JOSEPH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in this WPCT under Article 226 of the Constitution of India dated April 04, 2013 is aggrieved by an order of the Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair) dated December 11, 2012 (WPCT p.68) dismissing his OA No.218/AN/2011.

(2.) THE petitioner was working as Stenographer (Ordinary Grade). On November 23, 2000 his disciplinary authority served a charge -sheet on him. Allegations were that he had submitted false LTC claim, drawn HRA from February 1996 onwards, though he was not entitled to draw HRA, and purchased a house -site without taking permission from the authority concerned. The disciplinary authority passed the final order dated October 07, 2004 (WPCT p.54) imposing the penalty of reduction to lower stage in the time scale of pay for a period of one year and ordering that during the currency of the penalty he would not earn increment,but that the reduction would not have the effect of postponing further increments of pay.

(3.) IN 2008 the petitioner filed an OA No.103/AN/2008 before the Tribunal questioning a decision of the authority dated January 14, 2008 rejecting his representation to promote him to the higher grade with appropriate seniority. By an order dated December 14, 2009 the Tribunal disposed of the OA directing the authority to consider him for promotion, by convening a review DPC, from the date of expiration of the punishment term.