BATAKRUSHNA NAYAK Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition has been filed against the judgment and order dated 9th February, 2000 passed by the Central Administrative Tribunal, Cuttack Bench dismissing O.A. No. 420 of 1992.

(2.) THE brief facts of the case are that while the petitioner was serving as E.D.D.A. at Jaypur Branch Office, a disciplinary proceeding was initiated against him. Consequently, charge -sheet was served upon him in which three charges were levelled, which are as under: 'Article -I : That Sri Bata Krishna Nayak while working as EDDA Jaypur EDBO in a/c with Guamal S.O. on 21.9.1988 showed payment of Dasnagar M.O. No. 3379 dated 16.9.1988 for Rs. 200/ -p/t Smt. Sandhyarani Samal, At: Mandarmal, P.O. Jeypore on obtaining forged L.T.I. of the payee Smt. Sandhyarani Samal and the bogus signature of Sri Laxmidhar Samal and Sri Anadi Charan Nayak of Mandarmal on the M.O. paid voucher on 21.9.1988 as identifier/witness respectively and thereby committed grave misconduct.

(3.) BEFORE proceeding further, it is necessary to peruse the provisions of Section 19(4) of the Administrative Tribunals Act, 1985. For convenience, the said provisions are reproduced hereunder: '19.