- (1.)The petitioner, an Extra Departmental Branch Post Master, in the Department of Posts India, was removed from service by the Superintendent of Post Offices, Udhampur vide Order No. F4/52/97/II dated 19.03.2001, finding that the Departmental Inquiry had found established the charges framed against him. The Charges framed against him read thus:-"Article-I That the said Sh. Ram Nath while working as EDBPM Thopal B.O. on 24-7-97 is alleged to have kept cash and stamps short amounting to Rs. 349.25 P and failed to produce before Inspecting Officer violating the provisions of note below Rule 11 (2) of B.O. Rules (6th edition). Article-II That the said Sh. Ram Nath while working as EDBPM Thopal B.O. during the period 18-3-91 to 24-7-97 is alleged to have accepted deposits from the depositors of following MSY, RD and TD accounts on the dates mentioned against each account, made entries of deposits in the Pass Books and failed to incorporate the amount to Govt, account thereby violating Rule-129 and 131(3) of BO Rules (6th edition). JUDGEMENT_688_JKJ1_2011_1.html
(2.)The Chief Postmaster General, Jammu and Kashmir Circle, Jammu dismissed the petitioner's Appeal vide Memo No.STD/7-54/08 dated 12.01.2009 finding no ground to interfere with the order of his Removal from Service.
(3.)The Central Administrative Tribunal, Chandigarh Branch (Circuit at Jammu) too did not find any merit in the petitioner's Original Application No. 286-JK of 2009 questioning his removal from service.