JASWANT SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Petitioner has assailed order dated 20.01.2015 passed by Central Administrative Tribunal, Chandigarh Bench in OA No. 060/00329/2014 titled as Jaswant Singh Vs. Union of India and others, whereby order of punishment dated 02.09.2013 passed by Disciplinary Authority retiring the petitioner compulsorily from service and order of Appellate Authority dated 11.03.2014/25.03.2014 were upheld.

(2.) Petitioner was appointed as Peon on 17.03.1999 in General Hospital, Sector -16, Chandigarh in PFA Cell. In due course, he was posted at Poly Clinic, Sector -45, Chandigarh. He was served with Memorandum dated 19.02.2012 under Rule 8 of Punjab Civil Services (Punishment and Appeal) Rules 1970 along with statement of charges for consuming alcohol on duty.

(3.) Sh. K.D. Arora, IAS (Retired) was appointed as Inquiry Officer. In the statement of articles of charges framed against the petitioner, it was charged that while working as Peon in Poly Clinic, Sector -45, Chandigarh, petitioner mis -conducted himself by doing an act of consuming alcohol during duty hours on 24.08.2011 and was under the effect of alcohol. He had violated the norms and mis - conducted himself at public place, thereby attracting action against him. He had acted in a manner unbecoming of a Government servant, thereby contravening the provision of Government Employees (Conduct Rules), 1966 calling for disciplinary action under Rule 8 of Punjab Civil Services (Punishment and Appeal) Rules 1970 as applicable to UT Chandigarh.