UNION OF INDIA Vs. PARMANAND

JUDGEMENT

(1.) The subject matter of the present writ petition is order dated 3.8.2011 (Annexure P3), passed by the Central Administrative Tribunal, Chandigarh, Bench at Chandigh in OA No. 1093/HP/2010 titled as Parmanand vs. Union of India and others whereby the removal order dated 24.6.2009 affirmed in appeal vide order dated 30.9.2009, passed by the petitioners herein, were quashed, on the grounds taken in the memo of petition hereinafter referred to as "the impugned order" for short.

(2.) A brief narration of the conspectus of facts, falling within a short compass will unfold the small issue involved in this petition, revolving around the removal from service of an employee, of the petitioners' department.

(3.) It appears and is apparent from the face of record that respondent Parmanand, who was working as Gramin Dak Sewak Branch Post Master at Kothipura,B was chargesheeted for misappropriating Rs. 2798/- payable to Smt. Dropti Devi, Rs. 25/- in respect of Sh. Kamal Sharma and Rs. 25/- in respect of Purshotam Dutt. In preliminary hearing/ inquiry, he is stated to have admitted the allegations and deposited the misappropriated amount alongwith interest at his Head Office Bilaspur and rest amount was paid to the complainants concerned vide Annexure R-2 dated 7.5.2008.