- (1.) This petition for writ is preferred to challenge the order dated May 12, 2016 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No. 426/2013 to the extent it directs the respondents to re-examine the matter as per the decision of the Hon'ble Supreme Court of India in the case of State of Punjab and Ors. v. Rafiq Masih reported in AIR 2015 SC 696.
(2.) The brief factual matrix of the case is that the petitioner while working as Assistant Store Keeper (Group-C) at Chanderiya was served with a memorandum under Rule 9 of the Raiwal Service (Discipline and Appeal) Rules, 1968 (hereinafter to be referred as 'the Rules of 1968'). After conducting a regular inquiry, an order of punishment was passed by the Disciplinary Authority on January 5, 2000 imposing a penalty of reversion from the running pay scale. A consequential order to implement the order dated January 5, 2000 was passed on 19th January, 2000. Aggrieved by the order aforesaid, an appeal was preferred which came to be rejected on 3rd May, 2000.
(3.) To challenge the order passed by the Disciplinary Authority as well as the Appellate Authority, an Original Application was preferred before the Central Administrative Tribunal, Jaipur Bench which came to be decided on 20th November, 2007. The Tribunal set aside the orders passed by the Disciplinary Authority as well as the Appellate Authority. The Tribunal also quashed the charge-sheet itself.;