SASHI BHUSHAN PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This writ application has been filed against the order dated 4/02/2000 passed by the Central Administrative Tribunal, Patna Bench, Patna, dismissing the application filed by the petitioner and upholding the order of removal from service as EDEPM, Jahagirpur Sham, P. S. Deshri, District Vaishali.

(3.) It appears that a proceeding was initiated against the petitioner on the complaint filed by one Pawan Kumar Patel. It was stated by him that his father had sent Rs. 800/- vide Calcutta G.P.O. Insurance letter dated 11/05/1989 but the petitioner, who was EDEPM, Jahagirpur Sham, did not deliver the same and created forged document showing receipt of the money and later on after 38 days the money was delivered. A departmental proceeding was initiated after giving full opportunity and the petitioner was removed from service. The Tribunal upheld the order of the department as it did not find any legal infirmity in the order of removal.