SHIV KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This writ petition is directed against the order passed by learned Central Administrative Tribunal on 15.3.2011, whereby it dismissed the original application filed by the petitioner.

(2.) Petitioner was appointed as GDSBPM in the Branch Post Office at Taklech, Tehsil Rampur, District Shimla, where he worked for about seven years. A chargesheet dated 28.8.2007 was served upon him containing therein the following charges:- I

(3.) Regular inquiry was conducted wherein it was concluded that all the charges against the petitioner stand proved and in addition thereto, it was observed that the petitioner had willfully absented himself on two days and had unauthorisedly allowed Roshan Lal GDSMD to work in his place. A copy of the inquiry report was supplied to the petitioner, against which he submitted representation on 24.10.2008. The Disciplinary Authority held all the charges to be proved against the petitioner and vide order dated 29.11.2008 imposed penalty of removal from service. Appeal preferred against this order was rejected by the Appellate Authority vide order dated 19.2.2008, constraining the petitioner to file Original application before the learned Central Administrative Tribunal, wherein he prayed for the following reliefs: