GURNAM SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner has questioned the validity of the orders dated 06.01.2015 and 12.05.2015 of Central Administrative Tribunal, (for short 'CAT'), Chandigarh Bench. He also seeks quashing of the orders passed in the disciplinary proceedings.

(2.) THE petitioner stated to be ex -serviceman, had joined railways as a Clerk in the year 1995. While he was working as Chief Store Material Superintendent in the year 2010 there were allegations against him and others relating to theft of store materials of the railways. Among others, petitioner was subjected to disciplinary proceedings. On 22.03.2012, the disciplinary authority initiated disciplinary proceedings against the petitioner. Four charges were framed. These charges are to the following effect: - -

(3.) AGGRIEVED by the order of dismissal, the petitioner preferred an appeal before the Appellate Authority on 27.05.2013.