B R CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI B.R. Chaudhary has filed this Original Application under Section 19 of the Administrative Tribunals Act, 1985, for quashing the impugned order dated 29.08.1997 (Annexure A-1) and order dated 02.01.1998 (Annexure A-2), by which a penalty of stoppage of one increment for a period of three years with cumulative effect on future increments have been imposed and have been upheld by the Appellate Authority.

(2.) The case of the applicant is that the applicant was issued a chargesheet vide memo dated 03.03.1991, in which the following charges were levelled against him:--

(3.) RS. 723.00 on Hot and Cold weather charges.