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Judgment
O R D E R
Per: Justice Sunil Thomas, Judicial Member -
In the light of the dismissal of the Miscellaneous Application No. 180/967/2022 for delay vide separate order, OA is rejected as time barred. No costs.
APPLICANT’S ANNEXURES
Annexure A1 – True copy of penalty advice bearing NO. P(G) CON/I/13/2010 dated 12.7.2016, issued by the second respondent.
Annexure A2 – True copy of corrigendum bearing No. P(G) CON/I/13/2010 dated 6.8.2016, issued by the second respondent.
Annexure A3 – True copy of the charge memo under bearing No. P(G)CON/I/13/2010 dated 5.2.2010 issued by the second respondent.
Annexure A4 – True copy of inquiry report dated 30.9.2014.
Annexure A5 – True copy of the memorandum of disagreement under No. P(G)CON/I/13/2010 dated 8.3.2016.
Annexure A6 – True copy of the memorandum of disagreement by letter dated 22.3.2016.
Annexure A7 – True copy of the statutory appeal dated 19.7.2016 under Rule 22 of the Railway Servants (Discipline & Appeal), Rules, 1968.
Annexure A8 – True copy of the letter bearing No. P(Co-ord)/RTIA/2017/245 dated 11.5.2017.
RESPONDENTS’ ANNEXURES
Nil
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