UNION OF INDIA Vs. RAM KISHOR SINGH

JUDGEMENT

(1.) Defects ignored.

(2.) Heard learned counsel for the petitioners and perused the impugned order of the Central Administrative Tribunal dated 12th of October, 2018.

(3.) The challenge raised to the order is on the ground that the respondent-petitioner was found guilty of negligence, as a result whereof, a pecuniary loss was caused to the petitioners' department and, hence, the punishment of recovery is justified.