K.DHANANJAY Vs. CABINET SECRETARY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was an employee of Indian Institute of Astrophysics (Autonomous Institute under the Department of Science and Technology, Govt. of India) in Bangalore. Challenging his dismissal from service, he had filed a petition before the Central Administrative Tribunal at Bangalore Bench.

(3.) Meanwhile, the appellant wanted to peruse certain documents, for which permission was given to him. While he was inspecting the documents in the office of Respondent No. 5 Ms. A. Thomeena, Deputy Registrar, Central Administrative Tribunal at Visveswarayya Kendriya Bhawan, Bangalore, it was alleged that the appellant assaulted the officers and therefore, a case was lodged against him under Ss. 353/506 of the Indian Penal Code. His petition for quashing the proceedings has been dismissed and he is before this Court.