SAJAL KUMAR BAGCHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant, who is working as Lever man/Pointsman in Dankuni West Cabin under the Station Manager, Dankuni, Eastern Railway, has filed this O.A. challenging the order of the disciplinary authority dated 6.2.96 imposing a minor penalty of stoppage of increments on the applicant, the appellate order dated 15.10.96 and the order of the reviewing authority dated 3.2.97 rejecting the appeal/review petition filed by the applicant against the aforesaid penalty order.

(2.) The applicant was served with a charge-memo for imposition of minor penalty on 2.1.96 (Annexure-A). The imputation of misconduct against the applicant was to the following effect:--

(3.) THE applicant has filed a rejoinder to this reply reiterating the facts stated in the O.A. and also mentioning that Mr. Robert Anthony, Cabinman, Dankuni West was also present during the incident, but his testimony was not taken and the punishment has been imposed without holding proper enquiry.