MASUDAN CHAUDHARY Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The challenge in the present writ application is to an order dated 6th of Dec., 2013 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short "the Tribunal") in O.A. No. 774 of 2012, whereby the order of punishment of compulsory retirement was not interfered with in an application filed by the petitioner under Sec. 19 of the Administrative Tribunals Act, 1985.

(3.) The petitioner was served with the charge-sheet dated 18th/23rd of Aug., 1994 that while functioning as Head Weighing Clerk on 2nd of January, 1994 at Parasia Weighbridge, he weighed rake of 35 BCN wagons and recorded the gross weight as 2980.7 Metric Ton, whereas the same rake of wagons was reweighed at Andal Weighbridge on 3rd of Jan., 1994 where the gross weight was found as 3057.08 Metric Ton i.e. 77.1 Metric Ton in excess than the previous weight taken at Parasia.