![Suspension beyond 90 days without charge sheet lapses, entitling reinstatement with benefits.. P. Sudershan Reddy v. Union of India and Others [OA.No.443/2017]. Central Administrative Tribunal. LawLens](/stories/thumbnails/suspension-beyond-90-days-without-charge-sheet-lapses-entitling-reinstatement-with-benefit-67c7c03c7572443b85a2b9da7f3dac03.webp)
Facts
The applicant, P. Sudershan Reddy, a Sub Postmaster, was suspended on March 7, 2016, effective March 9, 2016, following a report of misappropriation of public funds, specifically Rs. 60,000, which he had failed to account for.
Source reference: p.5-6Further irregularities, including defrauded Recurring Deposit accounts, were subsequently reported.
Source reference: p.6-7The applicant's suspension was extended thrice, each time for 180 days, without furnishing reasons for extension beyond the initial notice.
Source reference: p.2A charge sheet under Rule-14 of the CCS (CCA) Rules, 1965, was issued on November 25, 2016, eight months after the initial suspension.
Source reference: p.3, p.7The applicant retired from service on July 31, 2022.
Source reference: p.9The applicant had previously filed OA.No.487/2017 regarding the enhancement of subsistence allowance, which was decided on December 4, 2024, directing the enhancement of his subsistence allowance.
Source reference: p.9-10His suspension was finally revoked on October 31, 2018.
Source reference: p.11Issues
no issues identified
Source reference: no citationLaw Applied
no rule of law identified
Source reference: no citationReasoning
no analysis identified
Source reference: no citationHolding
no conclusion and holding identified
Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Administrative Tribunals Act, 19851
Original Court PDF
P. Sudershan Reddy v. Union of India and Others [OA.No.443/2017]
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