(1.) THE CHALLENGE:
(2.) 1. The petitioners have questioned the propriety of the Order dtd. 24/5/2018 on the ground that the same was passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack on erroneous consideration of Rule 25 of the Railway Servants (Discipline and Appeal) Rules, 1968. THE FACTS:
(3.) The factual matrix leading to decision to carry the matter to this Court for indulgence is that during the vigilance checking conducted in the Train bearing No.18410 on 27/12/2011, the opposite party No.1, Train Ticket Inspector ('TTI', for convenience), was found demanding and accepting Rs.800.00 as gratification from two of the passengers for allotting berths. Accordingly, Memorandum of Charge was issued under Rule 9 of the Railway Servants (Discipline and Appeal) Rules, 1968 ('RSDA Rules', for brevity) in Standard Form No.5""Charge Sheet for Major Penalty" on 16/4/2012, responding thereto the opposite party No.1 submitted his reply.