- (1.) THE petitioner herein is aggrieved by the order dated 20th September, 2007 passed by the Central Administrative Tribunal in O.A. No. 237 of 2002 whereby and where under the said learned Tribunal dismissed the application filed by the petitioner herein on merits.
(2.) SCRUTINISING the records, we find that the petitioner herein was removed from the service pursuant to the order passed by the disciplinary authority which has been subsequently affirmed by the appellate authority.
(3.) GOING through the order of the disciplinary authority as well as the appellate authority we find that no reason has been furnished by the disciplinary authority as well as the appellant authority in support of the punishment for removal imposed upon the petitioner herein. The aforesaid order of the disciplinary authority is set out hereunder : "I have gone through the article of charges, the enquiry report and the representation submitted by Sri P. K. Ghosh. The article of charges have been proved and Sri P.K. Ghosh, T.C.A./B.W.N. is found guilty in this case and the punishment for removal from service is imposed." It is not in dispute that a specific charge -sheet was issued to the petitioner and the petitioner also submitted reply to the said charge -sheet. Thereafter an enquiry was conducted by the Enquiry Officer and enquiry report was also submitted. The writ petitioner submitted a representation before the disciplinary authority in relation to the enquiry report. The disciplinary authority thereafter issued the order of punishment for removal from service in respect of the petitioner herein.;