SHER SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This writ petition has been filed taking exception to the order passed by the Central Administrative Tribunal, Chandigarh whereby the original application preferred by the petitioner challenging the order of his removal from service came to be dismissed.

(2.) The minimal facts as are necessary for the adjudication of this case are that in the year 1981 the petitioner came to be appointed as Branch Post Master and while working as such was served with an office memorandum dated 27th August, 2007 whereby he was placed under put off duty under Rule 12(i) of the Gramin Dak Sewak (Conduct and Employment) Rules, 2001. The charge against the petitioner was that he on 01.05.2006 had kept with himself the salary of Jai Ram 'Dak Distributor' and had himself signed for Jai Ram in the acquittance roll of the month and by doing so had violated Rule 138(2) of the Branch Post Office Rules. After completion of all procedural requirements, the inquiry eventually culminated into an order of removal of the petitioner from service.

(3.) The appeal preferred against such removal was rejected by respondent No. 3 and thereafter the revision petition preferred against such orders also came to be dismissed by respondent No. 2 on 14.07.2010. The petitioner thereafter filed original application before the learned Central Administrative Tribunal which too came to be dismissed vide order dated 03.08.2011.