VIRENDRA KUMAR,J. - (1.) Heard Shri Mohd. Azhar Siddiqui, learned counsel for the petitioner and Shri Brijesh Kumar Shukla, learned counsel for the respondents.
(2.) This writ petition has been instituted on behalf of petitioner assailing the impugned judgment and order dated 31.03.2015 passed by learned Central Administrative Tribunal, Lucknow (hereinafter referred to as, 'Tribunal'). The learned Tribunal has dismissed the Original Application No. 347 of 2008 (Tapan Kumar Chakravarty Vs. Union of India and others) instituted on behalf of petitioner for setting aside the punishment order passed against him by the disciplinary authority.
(3.) It is pleaded in the writ petition that on 21.08.2006 petitioner was posted at the Booking Office, Lucknow Junction when preventive check was conducted by vigilance team. No serious irregularity was found during this check, on the basis of which petitioner was subjected to disciplinary proceedings. Some minor omissions were noticed by the vigilance team. The Inquiry Officer has submitted its report on the basis of preponderance of probabilities and no evidence was available against the petitioner regarding charge sheet issued against him. The petitioner has been punished with reduction of pay as well as withholding of increment for three years by the disciplinary authority. The petitioner preferred appeal before the appellate authority, which was rejected in casual way vide order dated 14.01.2008. Similarly, revision petition was also rejected by the revisional authority vide order dated 07.05.2008.;