SANDEEP KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner impugns the order dated 30.04.2014 passed by Central Administrative Tribunal, Chandigarh Bench, whereby his Original Application, challenging the order of his removal from service as a result of departmental action, has been dismissed. The order dated 30.05.2014 of the Tribunal dismissing the petitioner's review application is also under challenge in this appeal.

(2.) THE facts may be noticed briefly.

(3.) THE petitioner was posted in Train No. 2137 as Incharge of Coach Numbers S -3 & S -4 from New Delhi to Ferozepur, on 23.03.2005. The Vigilance Team comprising three Vigilance Inspectors from the Headquarters boarded the train at Narwana and on surprise checking found that the petitioner had allowed 48 passengers to occupy the sleeper coaches S -3 and S -4 without tickets. The Vigilance Team then regularized the travelling of the passengers after charging Rs. 5300/ - from them. During the course of surprise inspection by the Vigilance Team, the petitioner, with a view to avoid the checking, is alleged to have misbehaved and mis -handled the members of the Vigilance Team and RPF train staff. Consequently, the petitioner was served with the charge -sheet dated 11.09.2007, containing the following allegations: - -