J JASON JOSEPH Vs. UNION OF INDIA

JUDGEMENT

(1.) INTRODUCTORY: This case concerns the belated exercise of Revisional jurisdiction by the General Manager, Southern Railways at the instigation of the vigilance wing for the purpose of substituting the punishment of reduction in rank by removal from service, notwithstanding the fact that it was only at the instance of the Chief Vigilance Inspector, who was inimically disposed of against the petitioner, a trap was arranged, on the basis of which, the very disciplinary proceeding was initiated.

(2.) The petitioner challenges the order dated 30 May, 2007 in O.A.No.559 of 2006 on the file of the Central Administrative Tribunal whereby and whereunder the original application challenging the punishment of removal from service was confirmed. THE FACTS:

(3.) The petitioner was initially appointed as Ticket Collector in Indian Railways in the year 1979. Subsequently, he was promoted to the post of Senior Ticket Collector/Travelling Ticket Examiner and Travelling Ticket Inspector.