- (1.) Heard Sri Raghuraj Kishor Mishra, learned counsel for the petitioners and Sri S.K. Kushwaha, learned counsel for the respondents.
(2.) Petitioners have preferred this petition against the order dated 6th February 2015 passed by the Central Administrative Tribunal, Allahabad (hereinafter referred to as the 'Tribunal'. The Tribunal by the said order has set aside the order of punishment dated 5.3.2009 passed against the respondent no.1 whereby he has been punished with the stoppage of one increment for the period of one year without cumulative effect on the basis of the disciplinary proceedings conducted against him.
(3.) The respondent no.1 was working as a Postal Assistant and was posted at Mauranipur in Jhansi. He was elected as the Divisional Secretary of Jhansi Division of Employees Union of Class III and he was also holding the post of Divisional Secretary of National Postal Employees Union Class III. In his capacity, as the office bearer of the Union, he submitted letters of authorization of 14 employees to the Senior Postmaster, Jhansi bearing forged signatures of the employees. Accordingly, a disciplinary action was taken against him and an enquiry was instituted. The Enquiry Officer submitted his report dated 5.2.2009 holding the respondent no.1 guilty of producing forged letters of authorization before the Senior Postmaster. On the basis of the said enquiry report, after due notice and opportunity of hearing to the respondent no.1, the impugned order of punishment was passed against him. The said order was affirmed in departmental appeal.;