R K SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr.Sunil Kumar Singh, counsel appearing for the petitioner, in support of this writ petition, which is filed against the judgment and order dated 5.7.2000 passed by the Central Administrative Tribunal, Patna Branch, Patna dismissing O.A.No. 247 of 1995 filed at the instance of the petitioner.

(2.) THE petitioner was a member of the mob, which on 17.2.1987 forcibly entered into the premises of Postmaster General 'soffice, Patna and shouted inflammatory and derogatory slogans against the Postmaster General and the Additional Postmaster General. The unruly protestors then broke open the door of the office -room of the Additional Postmaster General where Mr. K. A. Raghavan, the Postmaster General and Mr. K. A. Abroi, the Additional Postmaster General had taken shelter. Some members of the mob, including the writ petitioner brutally assaulted the aforesaid two officers.

(3.) HOWEVER , apart from the criminal case the petitioner and a few others were also subjected to separate disciplinary proceedings. The petitioner was given a chargesheet dated 26.3.1987 (Annexure -1) enumerating the different articles of charges levelled against him. In the departmental enquiry the charges were duly established and on the basis of the enquiry report the disciplinary authority passed an order dated 9.5.1989 dismissing the petitioner from service. A copy of the dismissal order alongwith a copy of the enquiry report was duly served upon the petitioner.