Central Administrative Tribunal - Mumbai
Sucheta Sandeep Madhale vs M/O Communications on 12 April, 2024
Nan ene Urivinal :
ESSS SRS RAN ae Mo SURG Fe " RES S ch. Mumbai, Dated this « eeig vas av the hota : Sande 3, i Sy Advocate Shri RY. Nadam } Sy ee SS, CREE ( By Advocate Stiri RR. Shetty ) _ Alpaticant Veraus +, Mumbai GPO, Sent of Post Ciiions, .. Mespandenty me ee:
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19. In the present cose the inguiry officer on appreciation af evidence dhoneh held that ie appellant was unonhortvedie absent from duty ber foled w dole Shar dhe abyence was wil July the disciplinary authority ax alse the appellate amalloanity failed fe appreciate the sanw and wrongly held the appellant ania." (ompiiaaty suppliod) 38, We find (het neither the 1O mor the appellate autho ¥ has given ¢ .
'the fudoment of the Mon*hle d dow "in the cass of Arashaaktont B. Parerer Pa Union of dudia & dneisupra} We fanSer Sind thet the appellate authority in his ander rejecting the appeal of the anolicas rad in the chances sarfier judement in fhe case of WY Bal enquiry cen be ¢ ment officer was = ctx:
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Ny & SSS ey . 18 disproportionate: to % fore) oe (Justice Randit F ee fal i Sebenen Senn