- (1.) Heard Sri Mahendra Bahadur Singh, learned counsel for the petitioners and Sri A.K.Dave, learned counsel appearing on behalf of the respondent no.2.
(2.) By means of the present writ petition, the petitioners have challenged the order of Central Administrative Tribunal, Allahabad Bench, Allahabad dated 11.11.2002 passed in Original Application No.1320 of 2000, filed by the Suresh Singh, respondent no.2, whereby Tribunal has partly allowed the original application and set aside the appellate order dated 30.06.1998 and the revisional order dated 23.12.1998 and remanded back the matter to the appellate authority to decide the appeal afresh.
(3.) Brief facts of the case are that respondent no.2 was working as Extra Departmental Branch Post Master, Rampur Basant (Nigohi), Shahjahanpur since February, 1992. In respect of certain irregularities committed in the year 1993, an enquiry proceeding has been initiated. The charge-sheet has been issued, wherein, three charges have been levelled against the respondent no.2. The charge no.1 was that in account no.2184207, a sum of Rs.400/- had been received on 14.12.1993 while the same was deposited/credited in the account of the account holder on 31.12.1993 and on 22.06.1994 and 14.01.1995 a sum of Rs.600/- and Rs.700/- respectively had been received from the depositors while the same were deposited/credited in the account of the account holder on 31.01.1995. The charge no.2 was that the respondent no.2 had made manipulation in the pass book and changed the dates, 14.12.1993 as 31.12.1993, 22.06.1994 as 30.06.1994 and 14.01.1995 as 31.01.1995. Charge no.3 was that from account no.2184207, a sum of Rs.1390/- has been withdrawn on 01.02.1995 while the same has not been immediately handed over to the depositor and has been returned on 14.07.1995.;