ANIL KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is preferred against the judgment of the Central Administrative Tribunal, Chandigarh Bench in O. A. 678-CH/88 dated 1-2-1993. The appellant was charged for certain misconduct and on that account 14 charges were framed against him. A regular disciplinary enquiry was held and the Enquiry Officer found that except 3 charges, all other 11 charges were proved.

(2.) The disciplinary authority after perusing the report of the Enquiry Officer found that one more charge was also not proved. But he found that out of 14 charges, 10 charges were proved. On the basis of the enquiry held and the report submitted by the Enquiry Officer, the disciplinary authority ordered punishment of removal from service.

(3.) The appellant preferred an appeal to the appellate authority, who confirmed the order of removal. Against that the appellant preferred an application (Case No. 300/87) to the Central Administrative Tribunal, Chandigarh Bench, which on the first instance remanded the matter by order dated 9-12-1987 to the appeallate authority to reconsider the matter and dispose of afresh.