UNION OF INDIA Vs. RAILWAY BOARD

JUDGEMENT

(1.) Heard Mr. H.K. Das, learned counsel for the petitioners. Also heard Mr. NNB Choudhury, learned counsel for the sole respondent.

(2.) This writ petition is filed by the Union of India against the common order dated 07.07.2015 of the Central Administrative Tribunal, Guwahati Bench passed in Original Application Nos.33/2013 and 94/2013 which was filed by the sole respondent herein against the order passed by the Disciplinary Authority.

(3.) Brief facts of the case are that the respondent herein Sri Debal Roy who was working as Enquiry Cum Reservation Clerk at Silchar in North East Frontier Railway at the relevant point of time when a disciplinary proceeding was initiated against him and he was charged on four counts. The four Article of Charges framed against the respondent are extracted hereinbelow:-