PLABAN KUMAR BHATTACHARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application under Section 19 of the A.T. Act, 1985 whereby the applicant calls in question the order of reversion dated 1.2.02 reverting him from the post of assistant Superintendent of Post Officer to the post of Inspector of Post Offices and the order dated 5.2.02 posting him as Inspector as also the order 5.3.02 rejecting his representation.

(2.) The applicant joined the Postal Service on 28.6.78 as Postal Assistant. He was promoted to the post of Inspector of Post Offices on 28.8.86. He was further promoted as Assistant Superintendent of Post Offices of ad hoc basis. It is that on 15.6.98 a chargesheet was issued by respondent No. 1 and thereafter on enquiry he was punished with stoppage of five grade increments vide order dated 24.8.98, but on appeal the penalty was reduced to stoppage of increments for two years. It is further averred that the applicant was served another chargesheet on 7.8.2000 in which he was censured.

(3.) IN the rejoinder, the applicant has reiterated the facts stated in the application. It is stated that the applicant held the position of Assistant Superintendent of Post Offices for 8 years and he has been reverted without sufficient reason.