M RAVI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant, a Technician Grade-II (Electrical), Palghat Division, Southern Railway, aggrieved by A1 penalty advice dated 26-5-98 issued by the 2nd respondent, A2 appellate order dated 3-12-98/ 5-1-99 issued by the 3rd respondent and A3 revisional order dated 25-3-99 issued by the 4th respondent filed this original Application seeking the following reliefs:-

(2.) According to the Original Application, the applicant while working as Electrical Fitter Highly Skilled-II was issued with A4 charge memorandum dated 24.12.1997, the article of charges being as follows:-

(3.) RESPONDENT filed reply statement resisting the claim of the applicant.