RAM BRIKSH RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By Court- Heard learned counsel for the parties.

(2.) The petitioner is aggrieved against the order dated 7th December, 2009 passed in O.A. No. 08 of 2007 by the Central Administrative Tribunal, Patna Bench, Patna, Circuit Court at Ranchi, wherein the order of penalty reducing the petitioner's pay by three stages to Rs. 5600/- in his scale of pay of Rs. 4000-6000/- for a period of two years (non-cumulative) with effect from 1st February, 2003, was challenged. The petitioner's OA was dismissed.

(3.) Learned counsel for the petitioner submitted that petitioner was served with chargesheet for major punishment, although enquiry was conducted as per the Rules provided for minor penalty and thereafter such penalty was imposed upon the petitioner. However, according to the learned counsel for the petitioner, penalty imposed upon the petitioner is minor penalty.