GIAN CHAND AGGARWAL Vs. BSNL & ORS

JUDGEMENT

(1.) The petitioner challenges the order dated 18.10.2011 (Annexure P-1), passed by the Central Administrative Tribunal, Chandiargh Bench, Chandigarh (for short 'the Tribunal'), dismissing his Original Application No. 333-PB of 2010 wherein he sought a direction for his promotion-cum- First Financial Up-gradation w.e.f. 31.12.2005.

(2.) The petitioner joined the erstwhile Telecom Department as J.T.O. w.e.f. 30.7.1990 and was absorbed in BSNL with effect from 1.10.2000. He was promoted as Sub Divisional Engineer in TES Group-B cadre on 31.12.2001.

(3.) The petitioner was served with a chargesheet on 29.1.2002, inter alia, alleging that he did not maintain the dearth of cable laid at Bathinda and did not point out the discrepancies made in the attached annexures and he also did not inform his SDOP about the improper laying of the cable by the contractor and, thus,committed mis-conduct in the discharge of his official duty. An enquiry was held and it appears that the Enquiry Officer gave his report somewhere in the year 2006 exonerating the petitioner of the charges levelled against him. The Disciplinary Authority, however, disagreed with the enquiry report and after following the prescribed procedure imposed punishment of reduction of one stage in the time scale of pay for a period of one year without cumulative effect, vide its order dated 9.8.2007.