N CHANDRALINGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) ANNEXURE A-10 order dated 17.09.97 of the 4th respondent imposing on the applicant a penalty of reversion from the grade Rs. 1600-2660 to that of Rs. 1400-2300 and reduction of his pay from Rs. 1800/- to Rs. 1400/- for a period of 3 years with effect from 11.10.97, ANNEXURE A-12 order of the third respondent, the Appellate Authority confirming the finding of guilt, but modifying the penalty to that of reduction of pay by 4 stages in the grade Rs. 1600-2660 for a period of 3 years fixing his pay at Rs. 1650/- and the revisional order of the second respondent dated 29.11.99 (ANNEXURE A-14) confirming the appellate order are challenged by the applicant, a Station Master Grade II in this application filed under Section 19 of the Administrative Tribunals Act.

(2.) The facts of the case can be briefly stated as follows. The applicant while working as a Station Master, Mahadanapuram Railway Station of Palghat Division was served with a memorandum of charges dated 23.3.97/23.4.97. The Articles of Charges and Statement of Imputations read as follows:

(3.) ENSURE that every exertion is made for ensuring the safety of the public.