RAJENDRA PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the writ petitioner. The writ petitioner is aggrieved against the order of Central Administrative Tribunal, Patna Bench, Patna, Circuit Bench, at Ranchi dated 1.8.2011 by which O.A. No. 164 of 2008(R) of the writ petitioner has been dismissed by a detailed order.

(2.) The petitioner was punished in disciplinary proceeding by disciplinary authority with penalty of removal from the service together with the recovery of the pecuniary loss caused to the Government to the tune of Rs. 45,000/- vide order dated 17th August, 2007. The petitioner's appeal was dismissed by the appellate authority vide order dated 18.7.2008.

(3.) Learned counsel for the petitioner submitted that the witness namely Shri Shiv Bhagwan Singh, Ex-Chairman, Sairat Remission Committee, Jharkhand, who was having the status of the Minister at that relevant time and to whom the relevant certificates were issued, in his statement in D.E. admitted that he paid the requisite amount for obtaining certificate to one another officer namely B. Prasad and that amount was paid as per prescribed fee for obtaining such certificates. Deputy Director, Sri S. Tirkey admitted in his deposition and stated that he received the request for issuance of certificates which he endorsed to petitioner for further action, copies of the statement of these two witnesses have been placed on record at Page Nos. 27 and 146 which dearly indicate that the case against the petitioner was totally false and the charges levelled against the petitioner that he without the receipt of any indent and requisite money for the issue of certificates, issued the certificates.