Markandey Katju and Onkareshwar Bhatt, JJ.@mdashHeard learned Counsel for the Petitioners and Sri A.K. Dave, who has appeared for the
respondents.
2. The Petitioners have challenged the impugned order dated 9.11.2000. Annexure-4 to the writ petition. It appears that respondent No. 1 was in
railway service and was charge-sheeted for his absence without leave for certain periods. After enquiry, he was removed from service. The
Tribunal substituted the punishment of removal from service by punishment of compulsory retirement. Evidently the Tribunal took this humanitarian
approach because the respondent No. 1 has retired from service and by substituting the punishment of removal from service by the punishment of
compulsory retirement, it enabled him to get pensioner benefits in his old age. We, therefore, see no reason to interfere with this humanitarian
approach of the Tribunal.
3. The learned Counsel of the Petitioners has submitted (hat the Tribunal cannot substitute the -quantum of punishment awarded by the concerned
authority. However, the Hon''ble Supreme Court In the case of B.C. Chaturvedi Vs. Union of India and others, , has held that the High Court or
Tribunal can itself substitute the punishment awarded by the authority to some lesser punishment in appropriate cases to shorten the litigation, and
impose appropriate punishment with cogent reasons in support thereof. Hence, as mentioned above, we see no reason to interfere with the
impugned order of the Tribunal.
4. The writ petition is accordingly dismissed.