- (1.) The petitioner was working as a Ticket Collector with the Railways. It is alleged that he absented himself from duty on 20.9.2003 and 7.10.2003 and that he made forcibly entries in the relevant records showing his presence on the aforesaid dates. Accordingly, he was charge sheeted on 20.10.2003 and on the basis of the ex-parte enquiry report dated 7.5.2004 he was punished vide order dated 24.5.2004 with penalty of removal from service. His departmental appeal was dismissed but the revision thereof was allowed in part vide order dated 6.10.2004 and the punishment of removal from service was reduced to that of reversion to class IV post in the grade of Rs. 2,550-3,200 with pay of Rs. 2,720/- for a period of 11 years with cumulative effect. These orders were challenged by the petitioner before the Central Administrative Tribunal, Allahabad but the challenge has failed vide order of the tribunal dated 4th November 2011.
(2.) Aggrieved by the above orders the petitioner has preferred this writ petition.
(3.) We had heard Sri Ashok Khare, Senior counsel for the petitioner and Sri A.K. Gaur, learned counsel appearing for the Railways.;