GULAB CHANDRA SINGH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) In the instant petition, petitioner has assailed the order of tribunal dtd. 27/11/2019 passed in O.A. No. 050/00830 of 2016 (Annexure-1).

(2.) Petitioner while working as Security Assistant in the office of the Assistant Director, Subsidiary, Intelligence Bureau, he was subjected to a disciplinary proceeding in framing of article of charges on 13/6/2016. The petitioner submitted his explanation to the charge to the extent that denying the alleged charge on 21/6/2016, disciplinary authority decided to hold an enquiry by appointing Enquiry Officer or Presenting Officer. The Enquiry Officer after holding enquiry, submitted report on 6/7/2016. On receipt of enquiring officer's report, the disciplinary authority issued a show cause notice along with enquiring officer's report seeking petitioner's explanation. The petitioner submitted his explanation on 20/7/2016. On receipt of petitioner's explanation on the enquiring officer's report read with second show cause notice, disciplinary authority proceeded to impose penalty of dismissal from service of petitioner on 4/8/2016.

(3.) Feeling aggrieved and dissatisfied with the order of the disciplinary authority, petitioner preferred appeal before the appellate authority and it was rejected on 26/9/2016. Thus, petitioner preferred original application before the Central Administrative Tribunal, Patna Bench, Patna vide O.A. No. 050/00830 of 2016. The O.A. No. 050/00830 of 2016 was dismissed while affirming the order of disciplinary and appellate authority on 27/11/2019. Thus, the petitioner has presented this petition.