UNION OF INDIA Vs. R.K SHARMA

JUDGEMENT

(1.) The Union of India through Ministry of Steel and the Director of the said Ministry are aggrieved by the order dtd. 6/12/2012 passed by the High Court of Delhi whereby the High Court set aside the dismissal order dtd. 14/7/2000 as well as the order dtd. 18/2/2002 passed by the Central Administrative Tribunal, ("The Tribunal", for short), upholding the said dismissal order passed against the respondent.

(2.) It is not necessary to give the factual matrix in detail and suffice it is to mention that the respondent was working as a Daftry (appears to be Grade-IV post). After the respondent had served for about seven years or so, he was served with a charge-memo dtd. 4/12/1998 proposing to hold an inquiry under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 ("1965 Rules" for short).

(3.) The charge-memo contained the following articles of charge against the respondent: