Central Administrative Tribunal - Madras
R V Murali vs M/O Communication & It on 1 December, 2021
oie ddien committed by the applicant imposed punishment of "diemiasal from.
CE SRR ss CENTRAL ADMINISTRATIVE TRIBUNAL CRENNAL BENCH D8 Ne O88 of 2015 Present = Hon'his Mr. Swarup Kumer Mishra, Member iJ} Hon'ble Mr. T. Jack, Member {Admin} AY Maral, &x. Postal Aesistart, Manaparal 6.0., Pin-6213508, VEGESUS
1. The Unter of ince, represented Tamlinade Girie, Oherasi OU
2. "Fie Etrentor af Paotal Servic vondate Authority), Dentnal Resion Teamiinacta, Tinuchirappalll-
a. Aasistant Postmaster General (Stefi, QO/a Chief Postmaster General, Tamilnadha (iccle, Chennai SOc00o, By ibs Chied Postmaster General, oo Repos.
Bor the applicant : Mar Malarsigh! Udeyabinir, Comned Porites respondente: Mis. BR. Egieseinan, Counsel |, Heard & reserved on : 06.09.2021 Order on ey 2h Per Ne. Swartp Samar Mishra. Munsher (J) ats! The appliceat was chares sheeted weeter Rule I4 of GOS {CCAQ) Rules 1965 vide memorandum of charge No. FL/IV/7/Q007- US dated 3LOS.2010 containing (VY article of charges for the omission and commission cammitted by him during his imenmbency as Postal Assistant. The matter wes duly inquired dite and the applicant has fairly adeuttied dhe charges levelled agine! him. The IO submitted his report on 04.02.2011 {A/T}, oypy af é which was eupplied to the applicant and ihe disciplinary anthorin:
alter considering all aspects of matter and the gravity of offence jade effect" wide order dated 34.01. 2012 [AS 12).
Service with dram "y x The applicant preferred appeal date! QU.09 2019 to the appellate authority praying for sympathetic consideration and his reinstatement inte service. The appellate authority after considering his representationfrecerds of the disciplinary proceeding and allowing oppertunity of personal hearing did not find amy substance in the appeal of the aprlcant and rejected the appeal vie onter dated B8.01.2018. The apsiioant aise availed of the opportunity of meking revision petition on IS.04¢8018. The revisional authority after considering all agpect of the matter finally rejected the revision petiiion being devoid of ary merit vide order dated O5.11.2014, Thereafter the application has Aled the OA praying Inter alla:
"In ew of the fous and oreumetances explained She apelicant respectfidly prays thal tus Hon'ble Tnbunal may be pleased fe QUASH Ne proceedings isaned ah Sterne Ne. ABMGISO/COURVAL OTST] dated 32.02.2072 passed by the 3s! respondent and consequent orders of rejection of appead in Memeo No. STUY SG 201 8 dated 28.07 2075 issued Sy the 2" yesmondent and ryeetion of nedew in memo No. FESS IPS2fie dated 08.1) 2074 issued by the I° nespondend respectively and consequently direct the respondents fo remistate Me anglican! gue serio with wd atfiondant oe benefits and pass such offer, orders as Uns Hon'ie Tribunal may deem fit and proper and ius render justice."
CEA SSSR by forging the signatures of the depositors, Such fraudulent activities of the applicant had not only fost the image of the department but also caused great financial hardehip to the depesifers. On being detecbe! he hed voluntarily credited the amrant inorder to get rid from the ieeality committed by him. The applicant had commilied raud to (he ome of mere than heo lakhs from the account of various depasitors. The applkeant had admitted his guilty /fraul committed by him. However, the matter wes duly inquired into ae per miles and after afllordine all reasonable opportunities to the applinant in cach stages, ultimately the disciplinary authority imposed the punishment of dismissal fram service with immediate elect, The applicant preferred appeal and revision which was duly considered and with due application af mind ultimately both the sppeal and revislon was realected, the:
leaving mo ream for Tribunal te interfere in the matter in this commection learned reependent had reer on various decisians of Ronble Apex Court and accordingly have prayed for dismissal of the OA,
2. Heard both sides and perused the records.
4. The article of charges agyins? the applicant are as iflows:
Statement? ayflsrtigt: of chevgey:
Artic! Phat Jie sede Goat weve: hae Gas wack) BSS BROS Fo TROBE, BOGE weEkine a ae PLO AS abeeny thet be fay Wiltherown. we anIOUNT Af REIMER eas: AD mecouend aumber TINGE? wethodt Bie kbowiedon and concent Wie dehusiter by Sing and signing she foam of ated! Sy dines 08. fh lone Sy the sean ge ER eg Ge a INaID SER ES 8 Fn WHE PISS) IPA one 8 ky Mereylore, aseaey sis Dae S84. Treglia: So fox SSM DA Dr Rh ree Re-SUe (ONO Ie Oks pbsolete 2 & integniiy ont deve Mandlay) hae fod 8, 2RO4.
AYER OE Tho the sain Get. serenat Aew Seek aawking o¢ Ps) Thagarnaey SO goons 2X S.2RS fo SS.2O8S. Wiis working py such, cet 2A TIS ie okeped shar de fed Ss 280004 Frans RO oecount sumier SIdSaRe ahah ie Stlowhtign anid roosent af the degostor by Ang and signing ke form of eitheronn? by Ripself os F signed by Me sepasiter and mimparoerioted Me mount SOTO TRE SRR BUEN LRG! I Gad 8B) ge 3 TRIREYNy Suit devotion fo dude we fequited oF Sinn, wide Ake SENS god SN af Sodas hubs 1oee Artceay thet Mie cold Govt, serve! Aed boa warking os 84, Thegsmate! SO fons S42. SOS fe POGOe. WANS seorddeey os Soch-ce? BY 22 SRO? A ekeged She Refers! RESRER ar amon af Bs TR From BD arcount nueber FIG PRES wathoat Me kaaiodge ond consent af fhe cenositer bp fillieg anu aonisg dhe foun af witcha! dy fapey os So slysdd be oe sepesttor and occesrosioted Hie Geecwiy culowenng Gis provisions af Awe 39 of Past Cities Sowngs Rank Misnwol Vols reel Hh DESIG) OHS ond 8 & Gherefore. elegey thot he bed Foley to eisintoin absolute iptegriy and devation to aviv as reyuired ef Bin elke Rude SYLHD sad Wi} of CLS {Conduch} Sues, $4, :
Aged . : "Beat the sold Gow. sorveen' Sao' baer auntie ae BS, Thanet $0 poor . 2OGS te 1.2.30, Winle moshing os sand, on SUT 2 3008 8 6 ode Nant be Aol % MINE Gen Ge dmount oF RTRs fore AY aesoant aumber PIERS adhour she Rowtsdge and consent of tae departiny by Sling aid aligning the form of miticenel by Admself ax if siente By the sepasitor cag rapa ieted the sms Convey Te Grawsions of hale 33 af Peat chow Songs Baad fone? Vals pend BHA LAR) UO ea h& Uherevben legen! thar fe Rent fades! fo moleteue obiscdiete SRERNGY ore deention to duty es nequired of fin, wine Beds SONY one AY of CS foneuct) Suds, 1884.
x §, 'The relevant portion of the inquiry report is extracted below:
JUN Ey beguky Senart PRe Seed, oF Post eehioss Keer Daten, Merge BRAN Aas dy AN prema Aa RO? Sates SILO smpemind ae os Nie Inguiting doniarty fk inquire de charges Nomen against Qui RuMoned Aa, stemaporol So BLT NoE se hig offeecmenme No. SLAW UANESS doted 326.20 She 6 osokems, CRE Aravekuright Sub Oivisiow of Pallegeay SO B29808 wos eppedated os Pawenting Officer wide Supt of Cet GES. Bacue ENekiey Rarer Stes Ms, PEE SOO eau Seted HIF S020. Hie since coaunetend the dngadny and eeborthne ase ingles seonre Sretininy Reankg By IRS cane Was Ned an FAUT at Menoseral SO. Fee charges officio! Shay RC Manat eae the Prosoming Oiiker anteiwed the fearing, Aries OR z _fesemation, JMUMoshesworan, the iiguiing Amthoriicaan Asst, Supnt. Pasty Kane < That the cau Govb servant hed bes working as PA. Sheganelss SU rons 243.2008 OF PS SOOS. While working os such, an 22 TE 2OGF Ite alleged thet he bat BHer awe a aeuaL af ALTO. § SO eccwaant mares PISEGT? RRO the kanwiedgd and coasent of the deposition by (aig and signing the jar af witharnwal ~.
ty binsegy as yf signed by ke oemodter aad aWanproonaies. the amount aontrascning tie prawsitne of Sule 33 a Rost Office Savings Bank Manual Vali read with TES 4} ibis onde iy therefore, obleged thot he haut jiled to mnlitoly aboot infegmy and sevotion te duly os required of Him, ade Rode BONN onet HAP oF OPS Conduct} kites, 1968 Setichest Thot the -saht Govt sept hed bean srarking: as Pay Fhogameky $0 from 28.5,2009 fp 73.2008. While working as such, a0 28,2 2008 if is alleged that he hod sativrewn on ameant of fs TRO fave BD account suber FIMSIOT wHthour He Srowiedge ond munsent of ihe depositor by Ailing ancl signbig the foo of windrawel. dp fdnmeif as @ signed bp Yer cepesiter ong ambopproprintad: tie amount cHAtrouping tip proadinas of Rale So of Pot: ice Sowing Bonk Bannan! Wald read wath 113(4) ibid sad 0 &, Uievefom, adearol thot Ae fed filled fo melniain abeolite integrity anu devotions to duty os requited of Alm woe Role BOUIN and GH af OS fCopdacts Rules, 1984.
% ARO Thott the said Gow, servant fod been workiag as fA, Thogameda SO fons 24.3, 20G8 09 72,2008: Wile working ag such, on 21.22 200% thm alleged thst he hod RIM aIen an onrount of RL FE0O front RE ocrauAt ater PIRES wings Ihe crowdenge ond consent af We depouter by Rung anal sigeing the face of wibheront by fimsefoas of signa ds Me degoster and asseporaprkted the araunt "Hen aueriny Mie eravisions of Rule $8 of Post Office Saelngs Bank Manual Vet rea with LISS) Wad aad & &, therefore, alleged Unet fe hod folled to arlatain absolute integrity and devotion te duty as sequined of fim, ofele Aide ANY gad (7 of OOS (Conduct) Rides, 1962.
REY That Me said Gov, seared bod Oeen wowing ex RA: Thagamaler gO from 24.3. 2003 te 73.2008, While working os aah, on 22.0. 200? H i alieged thot he hod withirown on ammount of RL ISSUS from RD oenount aunibar FIFONS wiawt Be knoodige ond carmen of Mie depositer by Ailiig and signing Me form of withevawal Se dinwself as i signed Apc tas depaaitor Mid Miaromiated "ike: RR aunlvavening te provisions of Aule 35 of Past Diice Savings Bunk Afarvcl hold reod with 29/4] ibid and 8, therefers, ofleged thot Be had felled to mointnin absolawe dpteagrity and devetion f swty a sequin of Aim. vine Role SOU) ond GP af CCS iConducn Rules, L964.
ie the Bretevnay beating Ae on 2k UE 202s Sas RvoMures, ReoChgedt officiel quilted the receipt af pramo Wo. PLAYER Q00F- 08 of the Supot of Rost Ofites, Karur DSi, Ken GE8D08 dared So. 8 20000 The entices af niorge mere of mvesdduct, documents cay witness mario of chorge. After keoring M fate: UAERRE Nona gre umeaatey further dquiey 28 The core HEROES : wi of the Foarcantines of chunge oF 2 AS aise deposed thet Be did ant regaire Ss coAcees.
SRVEINGS ings pouches Sui AACA, the shoroed official osaited elf the four eriiches of charge feveled against hin wide mano Nia. PIANC S 200/08 af Bee Senet of Past MAG RS OT Spy GA ROS F2OAS TIA OSS PROS 5 Korar Givisions Kocur meicag Nao FEA MOOR dated: 2I 8 2ORe aan: proved Seyond gouk.
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6 The relevant portion of the order of the ad-hec disciplinary authority ts extracted below:
re "g S8O¢ Rorer Diision Aas foomarmed an degulty Repred te She BM Murad vine iis icles No. ELARGOSEDNZO8 aetey F22F to seral the representation a wrintng. Aecerding\s Shri R.MGUMurol hos sent AS representation dated S227 ae the iagedy PepOrE.
x oe repent to Shi BUM wos etter So. ASS COKRVAUG noth ovement thor "fully eorse with phe fdings i Mle quirk ree ena be awas obo: diformed that he may send fis weition monreseiotinn or subaiesinn agolnst He igulry Report doled 3.2.22 df an, desire siihin 38 goys Ake fe wos informed thet Se dos doted dhe date below Ais signenwe of FORGE: kt oes representation oderested te the Sunt af Rast Giices, Karur Division after receiving the charge sheet doled BLS IO end the Sub Postmaster: Mannparel SO while forwarding Ab repressntintion mode endorsement No. 358 dated 14.830 cad singed wth dete eg 14.9.2 onal Hes same eepraventalion wos received at the tify He Supdl. af Post Offices, Karur Division on 5.9.10 even Hiogh Ae hed note dr bis representation about the cule of sue of charge sheet doted 318.20 end fe pursues informed te raconcie ie dhorepencies.
?
yr, oe $ 40 Yhe dpa. of Bart Gitees, Korer Dn has sent fhe ingatry port deter B20 Y vide : fis derior oGted 3.2.12 te Shr BV Moradf ore? calles for Bis wien representation of the dnguity report. Sivi B. Madurai hos also sent bis pepvresentotins doied 82.33 to phe Supdt. of Past Offees, Kuur Da after ceoviving the Jnguiry spon. AN) thet representation, Siu] Ru Moral bos odmitied the changes framed goolost Ain
23. Syd SAV Aero in Als pearssentonon dated 25.12.22 whi reference fo my fees dated 2.52.02 aduresced to the ondersioned stated the Palowiag ¢ He hos wrongly soled the date below die signature as (0.2.70 instens of TROI0 his representotion sent fo the Supa, of Post Offices, Karur On with refecence to fhe e : chorge sheet ie Meme. No. PLUG? 200008 euted L810 Ne octundy signed the istter oy HLS. 0 ond the Bub Postmoshe, Monzpoan 5G bax furwarmed AN feder oa 34.920 ho the Supet. of Host Gitces. Never Doygion.
He jurther Seted Niet fhe had committed the charges framed agaist hon IU meet ie expenditare of Ris Fooly and edunntion ACHE goa: Ne oe ateoey eenlonied the cireamstences iy Si detter dete IO. S.20N) heronuiy deter! Gy daar os (GRO) for howng committed the shorges fromed nyoinst him, Ne bed credited the enue amount ander UGE after realiging ine anetaks, (he amount sithetawn by fier without the knowledge of the depositars by stoning himself os Ff signeel by the dypnsiter. Now Reg acceptisg ei tae Jour (8) chores mentioned Is Srile fio Aon Meme Ne. FLAW 20D7-O8 dated 91. S0 and be rogquented i comer AN Jorelly, education of get, ete. Me farther: stated thot he us aearkiny Setisfontaniiy alter socentiag: the:
charges on $29.40 aad fe would net commit any ostare Ja Aiture. Ne is Raving 28 years of sendce cad Ghore dono other source of sumo for BAS.
i Rave emanined Ge the coatectot records cael Se raseioNon- af Ee : Pius inguiey epae Hoied 2.257 mented He AWS aon died Bp Oe croet asia! aac RS eRSUERIOES LAGS AR toh Supe, of Post Qfives, Sorut Da offer ceneiving the charge 33, be Rod adraitied ee Men Rhot de Ree vOOreseaiation SeNeia the:2
Sheet dated MLE IO. WS another remresentation detec 178 nn BSSUHRG Seine tary sorely By Fors aig ore Fieiig fe ommewat atthe by Gar & Mohd without the kenge ay fe noncermed Sepasitors Sy Mgalag Ay ohe eNtichawalvanmn Almay os # signing by the depositors af aidcemed RE geomunts one he tote ah seas anions by Shes RA Aduradt for fis gerscnay ose yelthont dotvely poptiy Hie anount to fie Fe STENY SORRN FANT Ge Bin Sates gy aaiNovewels, Al Neo oeniosiins Sisnsitied Ge Akhatare & he selthsrawal fon, Mente, he Age finied tomas oltaieke degaly:
HR. Asoo @ublc goverment servant Be koe to-metRaat se pUbse ymRney property and aot te wiilize the prblic miones fie AS oan use.
SR" SREP RMON Nee adontind the Georges before the inguhy Ger any ake a SS POPIRREN a ated HOS IG ferongiy doted Gy fuer os FAS IO) gan F923. 95 Re TEA Reference tn ihe ques yen' Mhas Ae Fee Sader he ARES atkadte integrity ood devation ie duly ae sequited in Rave MOQ sad 86 of OS onder? Rudes, TOES. in shaw of She seosons fonisied aboes, | cudlune wher al Gs cllarans Premed seats SAG A Mtl Is Saget ey Post Giiees, Renu DANN. Kon ey After No. ELMOS SOUP OS obtew 27 Sf O are aroced.
QERER I S.Wondesnny, APMORIORE Dye the Chief AMG. Chena GO0G0) ordered vide Girectonote ipttey No CuSO eer dated 29 e ampere te femetion ag ay deo discinary anthony, Aereby onder ther SAW ALM Moral & dhiniseed frat senive wiht Mnediore affea.* The relevent portion of memorandum of appeal of the applicant te the appellate authority is extracted below:
"Therefore, / subent (8 appecl goals the adore puaisterwear for Joruar of ida anal sprmpathenc conmtenstinn by the esipected BPC.
Gruss for: canal > ESoleat Gis Avloneing poiets fac ronsidecing cae ahs OEE @ RE Bie Be rendering fustins, by the respecte DES.
Say ae ald dae dees consiiwed Sith a dendans Wea hy the Ceiatnary Aatiy Cee Some af He Phonan PaaS > Ea@-opennted jit Sovininery iavestionting oecer ond gare. stotmmedts cating temitokes committed by ae f Geanes the enti cmgent of dose wih posal Jaterest aGie He oap Petivdd saece aE Gay per the Gaw Ghectans of he SPOS Rarer iy fuer the Prelipieey deootlgatts office @ the SAO. Reeer Os anerieteay pe eikek & Behe ae gas pega Phere wen ae dey ot ae fo Bas deport o9 OUOAUAE GF GS FRE coneintiad by ns. SS Shs BAN HGR Bas Heat GE by me.
2 a@ivthes (Ae Glarger Rome' wading yee. By he SAO, Kara Oe ay awe dence voli? Gop cesenson ane sroped for leneney, bodeutted the shaves ails HERI Refit (he HO eas RICE GAY CORONA Gey, degen to he gordon. :
Paytented His report ey Nie #0. Js ar PER Nie SPR Rano Oe palo Bei ghe chasge mneo- oad droge do de para eo are fer a dale? elon JERR EN Fs sea eE 3 tbh Reet ans Sascel an arp mies ag the chorges before Sie A fy Sie secdea! bene, wien May representation mas called for frerp the f° year af AS SF cegree cous, in poy cag Rlowanesy, GEF nahn NA GOSS Pharaive ¢ piquant Mor ihe respected QPS te dich: eke oue gaat Sse ee SRIRS abd Sone BS poet wey Peer.
The foot dhet f wes net ploced satay suduensicn Gy the SMO. Kano din sucing the Srcimingy dappiigatiog joking Ais aecnuat MIP oreMinUS aeeRetory 4 Se the sane was: revoked Fok: TRU FOI. gar ihe sermaemers ay xg the Sasa ROWE SRRES By geeuer: Gang: iaic: cele hy cee Song gay SAMAR ipa tipetion. the feet Chery hae geotes wie cates aie wea pesat fiferest 4 per dhe aimentne wf fhe offices my casi, Gahevion oben daiag SMES ON arid aap Sei ONY Ser MNT Hie Gases Meant, » The Adee disciplinary svlewhy couhd fave tebe The cecommesaatinn of Me Susans, Revie Committee ake for arwng of the flaot deckion repoeiibig ote BURISAQENE £0. Be SBOE ooh he, BRS feney, But on aerate Niaty cents get ENS eatecied olen raat tie ARs.
iow sot Sgwds for any onlerse antic sr any eatires sonidee excemt the pruient one. Hae ADA cowl? Ive loker o bated! wee tinGng defo edna dhe prewoss sotinikotny service arnt mip accephince of the chanwes if my representiodins in che SPOR Rerer who issued fhe charge mame and a&e to Nie AGA, sp cemnutied the misiekes, cols io ment Sie poet af Agha eeecoton af dy ten eon Ot End BG RUS source af nee ort the Banke selpses! fo grat elunotier ion Rdifiond cadtioro? security, | shen net Soow af cil going sey gee & OF aegven coisas fag Blo aoe By RES post coitian Bul cep som, a Shadiouy aver hequayt se fs adit AGE AP Seoree saan avot de gotoe arent, Soul { ned aimed soy son oe Seow course, f sehedd aoe hove af of committed ihe miiietes. Effirts dated dye ae Ger Aen loons seen retudives and friends in eet hie get of eduauiion of iy can Save Med foring wie ip commit the mictokes. Sar f oe nal fusiify the misivkes cooumifies by me. f prayed qaly Joetendmney eagraniony fer the mistiokes preminiag cetinhotony serving Ber fae anfortianats (iat f cowie not get fie exaerted feniency form the BOS.
SONG COMeOS ect t hove ao athe Somme Inepnee ae sronerty te meat Me cost of dally Bread of my Raed. Nou aay folp is etragaiing dar coals bread hoor ie wate af deuseh 6 Synysathene erat Roisst pie Reine Bete ccroune Bie cbeee foununnile poets nal Rede my foveeiy Go ers OF CAS words Artuadly any fomedlp fe dp the streets aot beiig eine te pow the rent to the House Gans hay fother Qui R Seoresomy aged 38 pears, o petiid posta? onl Pan Fahad RASA Siig WEIR ey ans aothier ia G rerkate wilder Rawr DNadigis) offer Alay Aha {8 BuGit dissvt sap dims! From: gens, Ad Aen AO series set Soke ois Gf Gear te macage, The Qoetor ationalag on Ady sonia Biot GAG Genday shee Re got sey lege to @ aieke making Aves dmoiebie AN abet, Sow the aorden gf tabling core of my ages fatler adso Aen Soden cn me.
Even diag Nar Aut Postmaster Genoa? Graf? @ AGS meontinied te season oF She chovnes by me before tis 60 can i my cenresentation on ie KPY rent without any neurreation. fe Bas at of of cheuged the Ghandi wader aaa 7 CORMIER CS THIS, pip taNlodlory credit af Hie oasounts Gas Beal eRe switlinnt AGing any Has to Mie Dent dy atta ad eae af enciaene: KC aly Rca Gag Saas ateoe Ranus teeta?
advance, OS Orresn Sh. ayy cenperatinn cing gunnery deeangetion aad ales:
burguin which couree of Gelawar an the port gf Nie charger alban in espontronioy SE Be @ Rar kn & eee gueshiucidet would here ayn' helped she Reddo clases oF any aise Hiroegh sap defence fp Ne phos Gorge, mR ApANEAotlONs BS Lhe EPs, Rerur Lin whe Saved the chem) momie ase TIA SIRS 80 fe ie ADA ce the RY sapeet Ned he gare Pirauall a8 the aon deeaieneys, he ASA wash! Aaa defintely changed AS avon an SERGHEAE SE, af eon @ duisier punt eating This bos gasntied owiscarriage of fustihe AGoMey mapecioy iy seul ashited ahd AG sass Guise. Theyire, | Regal Nie seunented DES to kindly sewer istics Ae tebiey. a ARienE wiew pordonng me for the minckes winks ew tober pore for the cause of SOResOn Of my SON WiNER regret ance aE, Fe & were af the howe Rae Gant Gunstencar am TAG af MRE BA ae seanectey' DAS toy be pleased to foak bie BAe agent seneutiodcol: and Jor me aidlaiy Jnly £6 sarees dn NAY peony by Poking gy denlent else gavel acon TAS PRS athe cose and grown for relia! Senught oat me pone GP ang Gb ewe: fer whch oct of kingnnay, f shied bs pepe shanks to you, 2 Gece amnls, tregret wer nwet foe the dae ani ay eed eee? ates poe, that 7s en ghen a chowoe @ serve the daporiment agai, Feed! be aheoys Neth 8 the Denoriment TP Rah abide by of condineas that adil Be Pnoameton me if Rid vine Is fORR Ie Pa RR, rover for nereenal fearing Pophee ee SEN fo She cemetery QRS Gf Soar granted sarpyion sere poreonal fearing Sainte Gane Tas angent"
The relevant portion of the order of the appellate authority is extracted below:
revisional authority is extracted below:
" heve cpnshully gous Bhrewal Mie goper! oad other commected neared. Fae SODA Was Ghee a pede! Aauring by ote predecessor oF ROSS.
"Pee cess aad coayelete anconditioas' acne ek Ge apsadinnt ser Nes Begin Owes Let the AN Ad cosetiad Ghee Suey aditudy ie ined more, The citer aia af chose aay feadening ooaperaner to She RSHeStOTING apices canner fariy AS fooduiont acihdty. Tas eaiteriion of phe anpesaet thet ihe ADM bos set Rene Nie seeeeehin af Hie reno SRANee Cannel be entertaied men eo aalewert tree, Te anton: ongueneny thel tie Als bos not rinsidenn AS fem ormanistannes and poverty. Nie pean pat forth. by the appedient for comaniting Fouus & net lopioe! ond gunk yeas ws ahowa by Me appellant comet Aewy te Proud coenties by Als. The orpete af ihe affeunes committed is. euch thet bake a denisnt wiew would aorighly set ge Ged ARSENY cdo ReMi) embokie! ether afidols Gath eoehtlW integrity te CORR Jreuns.. PRareypre ) ay Ailend So Giere IRE the aise af she ivptnary eatiorty.
RES PRS ACG of a isgpsertion fis AYstewioke: Genel. Shethens -Seisen Gierge of BRE Geer teaferes amen es fOr eo PRS Renises ORiee Pgh OeO Me Chief Postnaster General Tamnlsedy Circ ARG ORR MOUNTS dated 32.4 SOER"
SS se a yet Ps a "Fire paons pat fants dy too seomeetent £5 é SeRaD INE aat by gare fa} of Akoaneelinis ander peel oy ahewsian an he comer are Fey eg DAIS:
Pare Fagen) of tis Anuclate ardir :
*y bowe conyidy aoe Thseeah He wal ant ghey eto records. TAs a REpMinnd Wes Given f pEerininy Neaniig ky Ary secoessor an NES TS The Geer ged govnaiete: gnenaitinng anaes af the sao frome The DOING Groves that the agival had committed the Sroud alti oe ae pinned moner The Geer adpuicon of charge ond readenng cewoerenen fo gis SRRCSGRTG Oto DOAN AY His frauideat aging, The coafeaton of the oppedont thet Pes AGA hes vot quisired {he pomaimendanos ae tae erie CEH S Coot be seterioied os HP iso dierent boas, Fhe Sapinne Ss argue Lit Ge AA Bas cone Sis foontly lage: Sik Poverty, Hie ceodon put Berk dy che penton far memati Soot & pt Aoicnl oeas such oeansnas ae sag) Ry the cometont coset Aoiyy fhe Sood coneadied Gy Sinn Thy crosty of the OPRACES CONES B Sanh Lhot ioiiig a leet vey Rane Sey sey & San PREREGORE Bhd WIRE. Aen ote Rs Rae Geen Sate e to) comm frauds. Thergfore f don't iutena ts inteneyie ath the dachinn af che Saciainary cattanty"
Mis deborksions:
J autnitind the charges ansaid Gionaly & ands good she es, | Gesae Qe ARE Gorey Dy Bie Agaalibte Authunlty by sakiay a Alene slew tallig dake oxrourt any geet aanvennisten sariiee so thee my Sindy con de caped Nom storneniinn. Adiauision of charge andy plea dargais aivens wkseney combate consianon, doen naforiunate Shots duedy nad get eenypathed: comiveranen fany se apmelione Agha.
The recommendotinny of Review comimdiee conifitated fa eatendlag my sussencion are aie to be token into account, since the Reyne comeititer recommended aie prodeimory deestinging offers, sip seodiness to anti quod ihe dog frome gsoaeble sauce Sowards Sie foes cegtotied Gy ie Deer ond aie say quae conver ding the poNod af suspense i agees frciice fhe sinter comune bp mg shh wore dopey my coral or Eee out it Ray agreseninton an fhe A syreport & aapeal hows proper anh ies SEAR View foRing oS toiNN oy poet unkemibed seve Gad aise afer the mickes were detected fy SPO. Saray G6 so Ghat my fomly con Se coed fis Steradion, PUG uiylortunete Ehud ihe Anoedate AUTHGTY Ras ned Chose RY COANE any Mate with upmmpetiiy, but bos piney ie gooartunay io demonstrate Bk perception that SAACR 8 CORI! pu mt COUN EAR Harsh (Orbea:
Brey 5 ee in dew ay the ahow Auets ged ciiemerencey of Sie case, { kiguest Her tie feepecivd Chay AMSG oioy Be cleared to fook inde Bis Penton semsetietiradys cast Ranier justine by posing Satilied onder xe thot my feeuly gonsiing ans adhe, 2 aummgioved children grat goo faiher con ger maninan aguied daby bread for Sarva, : oes fcauer Jor personal hewting Pyisguest Gant She Chey MURS may de aleou oy ty grant gerenksion go aie for € Soran Hearng Hawe Gisieiag my Sewsing Aektion so cane me uo eut Guth ayy.
COs Is The Fazoertod Cite:
PF PROS Seomtneds nig Beer & i abod be seer Moni ie Gie respecte' Clive? SAE eraradke* od:
ted:
1G. The relevent portion of the arder of the revisional authority is extracted below:
"AbGHeVe? over The agivetion oF oppea? by dae aaupelieke caunhonty, she peltioner Ag Aboien' ad sevikten seta woted UE onvhessed fo she Chie? POKoneste Gengre (Migy Teaweasy Grok Ghee Goag? with the Atoadie greumds for Ceereian ¢ S TA TORS AS RN GIS co Head sige tetieg ako merauyt the showy getste auch hove not boon connideren! dp Sie AOA can somediote outhathy.
Thad be bas cenpernlio akh Paninayy kestinading aioe sad gore ateretiows OOTRE UNS feb moked piaetr ple bangs, Thad DS Gresiiy Wie angie Senuny of loss BAER Doug! Sher and Hare aeent wee toss ohall Inthe deparenent, That Ae gaieittey Mie charges fremed aomiket Alen GAG dance atin aay reservation and proper for leniency, fhe petitioner was plored ander suspension fy the SPM, Soeur Miudsion from $2 2008 and revoked of 201 2010, an Nie nelencendations of Ne suspensinn rane cOMBHion, Tie AD4 ond Annelote authority ould awe Inken rareenmenation af TiS RUE RRT ROVRUY COM Rinse Aer cer any ot fhe Gnol veckite y A nese:
The petiionw: aly inet Agure for ony adverse i AG cation aereice eihiger the or et BE.
The panitionar faa nummitier Mie mektohis, fo mice? Gul Lhe come nf Aipter aaecdaiin ay Aas sar any tie penalty fas pur Aerated Ale found members iy he stents.
The SDA end (he posite aufherily fed sot fakes dete Hie creusteder ancer . SAHCE Nie REGNONS COORG The auiteker ong AS auluntary ceed ef foes to Hepartmenh wah penal iterest The petitioner further requesioey for a persasel searing Before Ahotvenon of AG. Rewsion Petitien.
Phan contidly gone thraugh tie revising pats ane! adler cammected neous, Fhe clegr cay comple sacandiiore? aeitigion af charges Samual aout Me eeahoner Fran dy Deginning esomes Got he Aud commidted Me Soar eink wo slime thane. Tie potions gene Het Gis AGA one Aansion anthowhic toe nee consider AU fanny Gina eat Koes cad Ge reesos chee by che RENO FY CGY FERS OB eat Aighow gnu suck reasons af Nigew dy dhe ": PAREN eam ASIN) Big feud oamenine Sy Ai. fost ace Bas Greene' She oo Tnalof She pearle, Shay herd eoyned aniviey wee eettusted bo the pon airs so thot thelr nosey & dsl bonds Noas can tolerate sank otfitnes of foer of puidic trast. TR Ny Ay Bae NS CoeAENGT A SEA SOE GRIND SPAS SR mel feyriiegiy set g Dae preceded! and nansegheety eaten ctier aticials with sonbtie integrity coment foc. Therefore | eect he petites AEROngin f Tasontig, Gel Rostniastes Generel Sonanty Chde, Chennor ~ ARGOS Ne Gecaly gomsions Nie ansees af Gio Aomeliate dither ty db rem A Hee SOIR? Bie peniion Gf SEN A. SUtias) Ce Sa, &lenoperal Ses he daw of mene ii. In the pleadings ac also in course af armument learned counsel for the applicant has made all endeavors. ty QA RRSP HIRE Re therefore has prayed for sympathy for and mercy on the applicant in directing the resporsdonts te frapose any lesser puedshiment ofher thar removal and dismissal, Cy the other hand learned counsel for respondents vehemently apposed to the said contention of the applicant stating that Tribunal cannot interfere in the order of PRaishment an Ue ground stated by the applicant. Further he has comended that, ance the applicant has admutted the offenses af fraud committed by im, Hemigsal removal ig appropriate punishment which has been imposed on the applicant an therelire, thers na being infraction of rules/principle of natural fastice by course of conducting ihe proceedings, Inkerreference in the ayatler is uncalled for, x «12. ig seen from the record that the applicant has fairly admitted of committing the fraud alleged in the article of charges and has prayed far mercy and sympathy before the authorities and the Iugher authorities after consideration, did sot interfere in the ss matter of punishment imposed by the disciplinary authority.
is. ois profiteble to mote thet ono: the delinquent has admiltiee! the charges there is ma need fo comduct an inquiry and prove the same im view of the law of jand ae settled hy the decisions In Viee Chairman, Kendriya Vidyalaya Sangatan ve Girithariial Yadav reported in 2004 {6} SCC 828 & Chairman, MD, VSP and Ors, ¥.
Gopuraju Sri Prabhakara Hari Babu reported in 2008 (2) SCC ° DA GSS ANS * 38 if ds setlied law thal {he power of judicial rev ae evaluation of decision making process and net the merit af decision Heel. It is to eneoure kitness in Geatment, The Courts Tribunal < mey Interfere in the procesdings held againet the delinquent WY & is many manner inconsistent with the cules of natural pestice or in vinlaton of statutory rales preseriling the mode af inquiry or where e comehision or finding reached by the disciplinary authority is besed on no evidence, iS. Im the case of Union of India v Parma Nands raported tn TERS (2) SOC LF?, Non'ble Apes Court observed as under:
"We aunt BeQUiMOeN stole Mot iy Avie@inting oF he Pemuaned te der dere eee UR ERGY Siesen or punish geieot be egueied with ea Qpaiats * jeeudiction. The Rilke! cemot iterfers Bah Nie Sadings of the ingudee Cher ox conipetent autho where Chey are pet a@urp ar utteny perverse. 8 & conferred on the COMPETENT OUtboRty caer Gy aot det of MNRtER YE oF Yates made prder Nhe provise fo Antide S07 of Se Comiitetion, ff nee Aes been ae engnry COANsIBRT GUN the awes and Ie cocunteese all ardONeS af aetural AWee ehat gunishment aveuid mies Mie enas of Aedes & @ mutter ordusibede withix Me Sel ven af tie competent adhd. G ie pscalty ent lntaly he Genused aod i inigemes aan (hie prover? aastonatet, Nae Tsun! Aes aa power fo eebsitune Bs one "s direction for thot of he autherite,®
8. In the case of Sangrameingh P Gackwad & ors vy Shantadesi P Geebwad (Dead) reparted In 20S (11) SCC S14 the Hon'ite Apex Cone policies section 58 ef the Indian Evidence Act held as under:
APES. Ae ay ERS afer ReneS 85 see ay ie anise af Secnonntent SSeS Shorr shady Agee Goon' arisen Rune ot ge mck Gy stage cant' Hoe GS SER AD Soke OS stat ESE:
TEN TEA GSLIENS 38 ly. in Che onse af Divisional Controller, HERTC (NWEETC) w A. YT. Mane reported in 2008 (9) SCC 294. Non "ble Apex Court held ag follows:
Med. Comms te fhe poestees of guanine of piNnimernt, Gas shad Rear renin Pe PReE Mote ae & Syetor for owurding piss Shee geatity FO FE De FSG ONG Cor Sh WES PaPPOR & fouas getty of mkahomprning cersenations fd AG MYOAY SHE ERS cevguertin josing cevisnses ov ANE {8 evel o perros dad Swaine s Sundin af diemiscol* La Gf AHO Aiba erecting Viet fecames @ prienory
-
WR GND Te ERAN RO Phe dee oF earn Mae ae S:
SOR. 2A GT BPN € ghere 5 ik. Again, in the case of Divisional Controller, NEKRTOC w H. Amaresh reported in 3006 {6} SCC LST, where the amount sald te a a Rave bean misappropriated was only Re 260.85 and charges were held as proved, on the quantum of penalty the Hon'ble Apex court held as under:
"This Court fia contens af fJaduments Ale thet ine ines of comisnne ax fie primary feetor and aot Nie amon ef money aNc-oopreniated aad ker the sprpatiy or ererenty cermio? Ae 6 faeter witch iS Paperiissiie a ike HBSS on arapiopee ie Jeued quill of ailfwone ar af mib-ogmromianting » Garpsontion's foosl Ghee paling sevens iy fae Corponntios bing comiidhere or Sts ge Rack oe eongiee art Seen: pene A a haeolt ln cue tase dhere de ae INNOE doe DemeRRRITS or SHER SHAY ot Diy Bort oF Hos Aadicey foneee ang Sue haing Merofare wih 5 the quastent of genio, Tks Aeienend iv Kornetedo Siete Rood Thangnet See. WG, BS SRE SIE? F SOE Se eres Gea rede nat BF Ne Qdirment osrey oS ations. Franination of pcengers ay vefdele Jhon whom fhe aay surn wees oollected! sas OS HOE CORN de Guy Sheae, eS RR RT EAE ee RRS RSS SLIT OF ENE EN} the part of die resmoddent, a fact proved. & Quella misoondust cat hende fie Indoor pourt and he keenest Jedges of the High Mourt miscicecied dharnselver fe insisting on ihe euldencs of Ue powengers wich S owhedly ner gesengek EAS gph Nee resoandent Gay oat Aaet ony eaening far Ageing Ee? AY SY GREER GE.
Tike oatalin woe sgn (6 Bald Ales gudky. Tay aot wor so arcane negtigent Hex ihe reaponient was aot ft fo de fefadied ax dus ooneector dames sneh ectine a inontion of AS wuy done fo nest in Snack foes to the anmeleant syaspaiee oF te guaniudn? oe = ig, We need to emphasing that in discharging the duties involving he Ghia inn for ee maimiain good conduct, disciniine as he deals with OA S85/2005 a 8 depositors and customers. If it is not observed the confidence of the public/depositors will be impaired. In wiew of the facts and law % to Interfere in the decision stated above, we do not find any ress soneciousty taken by the authorities bna well reasened order.
20. Accordingly, the OA being devoid of merit is dismissed but in ¢ without any order to cost.
pe:
CLLLETELISS.
Reaebense remand etene reat, LAPORDL ALA DAD Die bebe