NARAYAN PANDIT Vs. THE UNION OF INDIA, MINISTRY OF RAILWAY,RAIL BHAWAN,GOVT. OF INDIA, NEW DELHI & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has suffered punishment of reduction to initial stage of pay in the present time scale of pay for a period of 3 years with cumulative effect by the order dated 11th March, 2014 passed by the Disciplinary Authority. The Appellate Authority by order dated 2nd July, 2014 confirmed the punishment, which has also been upheld in revision by order dated 18th December, 2014.

(3.) The Applicant/petitioner herein being aggrieved challenged it in O.A/051/00065/15 before learned Central Administrative Tribunal, Circuit Bench at Ranchi. Learned Tribunal has by the impugned order dated 15th July, 2016 dismissed the original application holding that disciplinary proceeding has been properly held after following due principles of natural justice. The charges relating to demanding and accepting excess money and recovery of excess money are proved on the basis of documentary evidence and witnesses' statements. That is how the applicant has approached this Court in the present writ application.