JASBIR SINGH RAWAT S/O SHRI GOBIND SINGH SHUNTING MASTER GR II UNDER STATION SUPERINTENDENT Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the present OA, challenge is made to order dated 17.07.2002 passed by Sr. Divisional Operating Manager, Ambala, inflicting punishment of dismissal from service, modified vide appellate order dated 11.09.2002, taking a sympathetic view, reinstating him in grade of Rs. 4,000-6,000/- at basic pay of Rs. 4,000/- in the post of Shunting Jamadar, as up-held by dismissing revision petition by the Chief Operating Manager (G), Northern Railway, Delhi, vide order dated 09.05.2003.

(2.) The facts of case as stated are that Memorandum under Rule 9 of the Railway Servants (Discipline and Appeal) Rules, 1968, was issued on 23/31.1.2002 alleging grave negligence, carelessness and serious misconduct. The article of charge reads as under:

(3.) SHRI B.S.Mainee, learned counsel for applicant raised numerous contentions, viz.-