- (1.) By means of this writ petition, petitioner has prayed for following relief's: (a) Issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 2.6.2000, 24.11.1988, 22.9.1989 and 28.5.1990 passed by the respondents. (b) Issue a writ, order or direction in the nature of mandamus commanding the respondents to reinstate the petitioner in service w.e.f. 24.11.1988 and pay him all the consequential benefits treating him to be in continuous service w.e.f. 24.11.1988 till the date of his superannuation dated 31.7.1990. (c) Issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper to meet the ends of justice. It appears that petitioner was working as a Booking Clerk at Deoria, Sadar Railway Station. He was found selling forged and fabricated railway tickets on 18.3.1986 and remained absent from the duty without authority from 22.3.1986 to 31.3.1986. A charge-sheet was issued against the delinquent employee/petitioner on 3.6.1987 by Divisional Railway Commercial Superintendent, North Eastern Railway, Varanasi/respondent No. 5 for selling fake tickets and for remaining absent from duty without any authority.
(2.) A departmental inquiry was conducted and the inquiry officer on completion of inquiry submitted its report to the disciplinary authority. The disciplinary authority, considering the grave and serious charges, passed the impugned removal order dated 24.11.1988. The petitioner preferred an appeal which on consideration was dismissed by the appellate authority vide order dated 22.9.1989. A revision was preferred by the petitioner before the revisional authority challenging the appellate order which was also dismissed by it vide order dated 28.5.1990.
(3.) Aggrieved by the order of disciplinary authority, the petitioner filed Original Application No. 354/1991 before the appellate authority i.e. Central Administrative Tribunal, Allahabad Bench Allahabad (hereinafter referred as Tribunal) which was dismissed vide judgment and order dated 2.6.2000. It is this order of Tribunal which is primarily under challenge before this Court.;