G C GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT impugns the disciplinary authority's order dated 10.2.99 (Annexure A-1) imposing a penalty of 25% cut in pension for three years.

(2.) Applicant was proceeded against departmentally vide Charge Memo dated 22.10.92 (Annexure A-2) under Rule 9 Railway Servants (Disciplinary & Appeal) Rules, 1968 on four Articles of Charge relating to the construction of a model station building at Meerut City, while working as Sr. Civil Engineer (Construction), Saharanpur, U.P.

(3.) A copy of the E.O's report was furnished to applicant on 4.4.97 (Annexure A-16) for representation if any within 15 days, falling which it would be presumed that applicant did not wish to make any representation.