JONAB ALI Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Heard Mr. A. Khaleque, learned Counsel for the Petitioner. Ms. M. Das, learned Counsel appears for the official Respondents.

(2.) The Petitioner challenges the order dated 7th May, 2010 in Original Application No. 132/09 rendered by the learned Central Administrative Tribunal, Guwahati Bench ('the Tribunal'), whereby the Tribunal dismissed the Petitioner's application in which he had challenged his removal in pursuant to a disciplinary proceeding. At the relevant time, the Petitioner was functioning as a Branch Post Master of Kalajal Chowk P.O.

(3.) Initially an FIR was filed against the Petitioner with the allegation of forged drawal of Government money in the shape of agent's commission. But since enough evidence was not found to prosecute the Petitioner under Section 468/420 of the IPC no final action on the criminal side was taken against him.