ARVIND KUMAR SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has put up a challenge to the order dated 06.09.2017 passed by the Central Administrative Tribunal, Patna Bench, Patna (in short the Tribunal) in O.A. No. 050/00116 of 2014, whereby the order passed by the Disciplinary Authority against the petitioner of imposing a penalty of reduction to a lower stage in the time-scale by two stages for a period of three years with cumulative effect as also the appellate order dated 28.01.2014, passed by the Railway Board, whereby the order passed by the disciplinary authority has been affirmed and has been upheld.

(2.) After hearing the learned counsel for the parties, this Court vide order dated 01.07.2019 recorded as follows:-

(3.) It has been submitted on behalf of the petitioner that while working as a Senior Section Officer (Accts.), in the store Department of East Central Railway, Samastipur, he spotted one unknown person in his office and immediately thereafter three persons entered his office Chambers, who disclosed their identity as Vigilance Officers. The petitioner was put to a search but only Rs. 318/- was recovered from his personal possession. The so-called tainted money was recovered from the drawer of the office table of the petitioner.