RAJINDER SINGH Vs. ADMINISTRATIVE TRIBUNAL, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) The petitioner, herein, has challenged the order dated 03-02-1995 (Annexure A/1) passed by the Deputy Accountant General (Admn.) vide which he was awarded major penalty for dismissal from service as well as the order dated 18-10-2001 (Annexure P/5) vide which, his Original Application before the Central Administrative Tribunal, Chandigarh Bench, Chandigarh was also dismissed.

(2.) The facts, in brief, are that the petitioner was charge-sheeted for lack of integrity and conduct unbecoming of a Government Service. Regular enquiry was held. He was held guilty of charges. A major penalty of dismissal was imposed upon him.

(3.) Aggrieved, the petitioner challenged the order of dismissal. The petitioner submitted a representation against alleged orders Annexure A-1 to Shri Nafe Singh, DAG(A) and Raghubir Singh, Accountant General under registered cover. Thus, the petitioner also filed appeal against the alleged order A-1 before the Comptroller and Auditor General of India. The same was rejected vide Order dated 20-06-1995. The petitioner did not challenge the order dated 20-06-1995 rejecting his appeal by the Appellate Authority. The same has attained finality. However, he did challenge the orders dated A-1, dismissing him from service before the Central Administrative Tribunal. The Central Administrative Tribunal dismissed the O.A. vide judgment dated 18-10-2001.