SWARAN SINGH Vs. UNION TERRITORY, CHANDIGARH AND ORS.

JUDGEMENT

(1.) IN the above writ petition, petitioner has challenged the order of the Central Administrative Tribunal, Chandigarh ('CAT' for short) dated 17.12.2014 (Annexure P -2) passed in OA No. 582/PB/2013 upholding the order dated 16.10.2012 by which the petitioner's review petition against the order terminating his services dated 18.10.2001 has been rejected.

(2.) THE petitioner was appointed as a Conductor on 22.08.1985 in the Chandigarh Transport Undertaking, Chandigarh.

(3.) ARISING out of the irregularities relating to misappropriation of Government Revenue, criminal proceeding was launched against the petitioner. It was ended in acquittal in case No. 329/1/06 dated 12.06.2007. In the meanwhile, the petitioner preferred an appeal before the Appellate Authority questioning the order of termination on 01.01.2002. The Appellate Authority, after considering the memorandum of appeal rejected the petitioner's appeal on 26.06.2003. The petitioner approached the CAT, Chandigarh by filing OA No. 1224 -CH of 2003. The same was dismissed on 03.08.2004 in which the Tribunal was pleased to hold that necessary procedures have been adopted in holding the inquiry and there are no procedural lapses or irregularities in the charges stood proved on the basis of evidences on record. Therefore, the Tribunal refused to interfere with the termination order. In pursuance of his acquittal in the criminal proceedings, the petitioner submitted representation on 25.07.2007 and on 25.11.2007 to reinstate him into service. On 19.10.2009, petitioner's memorandum of appeal/representation was rejected. Thereafter, petitioner preferred a revision petition on 12.02.2010.