P K PRASHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 25.12.2003 (Annexure P.12) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the Tribunal') in an Original Application filed by the petitioner and to the order dated 23.2.2005 (Annexure P.14) passed in the review application filed by the petitioner to seek review of the earlier order passed by the Tribunal.

(2.) The petitioner was charge-sheeted on 29.12.1994. The first allegation was that goods worth Rs. 3,350/- were found in excess than the goods already examined and reported by one Surbir Singh Jaimal Singh, holder of Afghan passport. The another allegation was that the goods worth Rs. 850/- were found from petitioner and thus, he has kept goods, which were not authorised by law.

(3.) The petitioner denied the charges but an Inquiry Officer was appointed, who has given his report (Annexure P.2) on 21.11.1996. The CWP No. 12915 of 2005 (2) said inquiry report was not accepted by the Disciplinary Authority and a disagreement note was communicated to the petitioner vide communication dated 25.2.1999.