S. JANAKI IYER Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment dtd. 24/7/2018 passed by the Division Bench of the Bombay High Court upholding the judgment and order dtd. 29/9/2004 and 23/2/2005 passed by the Central Administrative Tribunal ("CAT") in the original application and the review petition respectively, whereby the order of dismissal from service of the Appellant was sustained.

(2.) The primary ground taken for challenge to the Order of the Tribunal as well as the High Court is that Courts failed to appreciate the violation of the principles of natural justice, which were not allegedly adhered to by the Respondents due to the non-supply of the preliminary Inquiry Report, where prima facie the Appellant was found to have violated the rules governing the service i.e. The Central Civil Services (Classification, Control and Appeal) Rules, 1965 ["CCS (CCA) Rules, 1965"].

(3.) The other ground which has been taken is that the chargesheet as served upon the Appellant is vague, which has prejudiced and adversely affected her defence.