AMRITA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed impugning the order dtd. 11/10/2013 of the Central Administrative Tribunal, Chandigarh Bench in O.A. No.296-PB- 2012, whereby, the Original Application filed by petitioner has been dismissed. Also challenged is the order dtd. 22/11/2016 whereby her Review Application has been dismissed.

(2.) In the Original Application, the petitioner had challenged the order dtd. 16/4/2010 whereby a penalty of recovery of Rs.3,41,000.00 was imposed against her.

(3.) The petitioner while working as Postal Assistant SBSO Jalandhar City was served with a charge-sheet under Rule 16 of the Central Civil Services (CCA Rules) 1965 charging her that she had failed to get verified the heavy withdrawals of PADINA Single handed sub office through area SDI, failed to get verified balance written in SB-7 with balance available in SBSO record, did not compare the signature of depositor on withdrawal form with SB-3 held in SBSO resulting in Shri Chander Parkash Khurana, the then SPM Padhiana SO making fraudulent withdrawals amounting to Rs.13,66,790.00. The petitioner submitted her reply. Respondent No.3 - the Senior Superintendent of Post Offices, Jalandhar Division Jalandhar passed the order for recovery. She along with a number of other co-employees against whom similar orders had been passed challenged the said orders by filing separate Original Applications which have been dismissed by the impugned order.