UNION OF INDIA Vs. SHARVAN KUMAR

JUDGEMENT

(1.) By way of this appeal, the appellants - Union of India and its officers related with South Eastern Railway - have challenged the judgment and order dtd. 30/8/2013 passed by the High Court of Calcutta in WPCT No. 330 of 2013, whereby the High Court has disapproved the order dtd. 21/6/2013 passed by the Central Administrative Tribunal, Calcutta Bench ('the Tribunal’) in OA No. 293 of 2011 and has also held that the remitted proceedings in the disciplinary enquiry against the respondent were rendered nullity, for having not been concluded within the time limit fixed by the Tribunal in its earlier order dtd. 3/9/2010.

(2.) Having regard to the circumstances of the case and the issues arising for consideration in this appeal, all the factual aspects and merits of the charges in the disciplinary proceedings need not be dilated upon. Only a brief reference to the relevant background aspects would suffice.

(3.) The aforesaid order dtd. 21/6/2013 as passed by the Tribunal in OA No. 293 of 2011 was challenged in WPCT No. 330 of 2013, which has been considered and allowed by the High Court by way of the impugned order dtd. 30/8/2013.