ABHIMANYU MAHATO Vs. UNION OF INDIA & ORS. (E. RLY)
LAWS(CAL)-1990-1-46
HIGH COURT OF CALCUTTA
Decided on January 25,1990

Abhimanyu Mahato Appellant
VERSUS
Union Of India And Ors. (E. Rly) Respondents

JUDGEMENT

PRATIBHA BANERJEE,J. - (1.) This is an application u/s. 19 of the Administrative Tribunals Act, 1985, admitted on 22.4.1987.
(2.) The facts of the case are as follows. The applicant was originally appointed as Class -IV staff in the Eastern Railway and was subsequently promoted as Weigh Clerk (Class -III staff) at Andal Weigh Bridge Office.
(3.) On 11.12.84, the applicant was served with an order of suspension by the then Coal Area Superintendent with reference to weighment made on 5.12.84. By that order, the applicant was informed that a disciplinary proceeding was contemplated against him (AnnEx. A to the application).;


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