- (1.) The present writ petition assails the order dated 29/05/2015 by the Central Administrative Tribunal, Jaipur Bench, Jaipur dismissing O.A. No.291/00265/2014 declining to interfere with the order of punishment dated 29/06/2013 pursuant to a departmental proceeding imposing reduction of pay by one stage for one year with cumulative effect.
(2.) Learned Counsel for the petitioner sought to persuade us that the order of punishment, order of the appellate authority and that of the Tribunal were unsustainable on more than one ground. Considering that our jurisdiction in judicial review under Article 226 over an order of punishment pursuant to a departmental proceeding is restricted to examination of the decision making process only and not the merits of the decision, we consider one ground raised by the Counsel for the petitioner as sufficient for deciding the writ petition. Therefore we shall take note of the facts of the case only to the extent necessary for purposes of the present order.
(3.) A memorandum of two charges was served upon the petitioner on 21/02/2012. Both the charges were inter-connected and shall be noticed cumulatively. On 29/12/2011, while media personnel had come to visit the carriage workshop, the petitioner interacted with them in an unauthorised manner by crossing the shop floor also spoiling the image of the department constituting an offence under Railway Service (Conduct) Rules, 1966.;