UNION OF INDIA Vs. DAWARIKA PARSAD AND ANOTHER

JUDGEMENT

(1.) Union of India through Northern Railway has laid challenge to the order dated 16.9.2015 passed by the Central Administrative Tribunal, Chandigarh Bench, whereby the orders of fixation of pension and imposing permanent cut on the pension of respondent No.1 have been set aside.

(2.) The facts may be briefly noticed:-

(3.) Respondent No.1 was working as a Passenger Guard in the Railways. He was served with a charge-sheet and after holding departmental inquiry, the punishment of reduction in rank was imposed upon him. Respondent No.1 filed departmental appeal which was partly allowed and the Appellate Authority vide order dated 8.1996 modified the punishment and instead of reversion, two increments without cumulative effect were ordered to be stopped.