AJAY KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

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

(2.) O.A. No. 631/2013 filed by the present petitioner before the Central Administrative Tribunal (hereinafter referred to as the "Tribunal"), Patna Bench, Patna was dismissed on 26.05.2017. The order of punishment dated 01.03.2013 and the order rejecting the appeal dated 17.07.2013 was under challenge in the said O.A.

(3.) The disciplinary proceeding was initiated after a collision took place between 14055UP Brahmputra Mail and the Brake Van of UP DC 13189, which was a goods train. This resulted in death of five passengers and injury to nine. The present petitioner was the Guard of the goods train.