LODI RAM ALIAS LODHI RAM Vs. CENTRAL ADMINISTRATIVE TRIBUNAL
LAWS(ALL)-2012-2-6
HIGH COURT OF ALLAHABAD
Decided on February 08,2012

LODI RAM @ LODHI RAM Appellant
VERSUS
CENTRAL ADMINISTRATIVE TRIBUNAL Respondents

JUDGEMENT

- (1.) We have heard Sri Gulab Chandra, learned counsel for the petitioner. Sri Rajesh Khare appears for the respondents.
(2.) Sri Lodai Ram - the petitioner, serving as Gram Sewak Mail Career-cum-Mail Deliverer at Unch Gaon, Branch Post Office, Dalawarganj, Jaunpur, was put off from service, on certain charges, namely that the petitioner had falsely witnessed the withdrawals of certain account holders maintained in the Post Office. A charge sheet was served on the petitioner on 29.4.1999, to which the petitioner submitted his reply. The enquiry officer examined the witnesses, including the depositors. They deposed that they had signed on the withdrawal forms, but they had not got it witnessed from the petitioner. The amount was taken by Sri Anil Kumar Singh - the Post Master, with the assurance that he will return the amount, but Sri Anil Kumar Singh did not pay back the amount, to the depositors.
(3.) The charges were found to be proved, on which a copy of the enquiry report dated 6.6.2002, was given to the petitioner. By order dated 28.5.2003, passed by the Disciplinary Authority, the petitioner was removed from service. His Appeal and Revision were dismissed on 31.12.2004 and 3.5.2005 respectively.;


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