UNION OF INDIA Vs. B SEN

JUDGEMENT

(1.) PETITIONER served respondent 1 (applicant before the tribunal), who was working as superintending engineer an order dated 2nd of september, 1996 framing the following articles of charges:

(2.) ENQUIRY officer after holding a detailed enquiry recorded the following findings in his enquiry report dated 27-10-1997:

(3.) DISCIPLINARY authority disagreed with the findings of the enquiry officer and held respondent 1, along with certain executive staff to be blameworthy and of poor performance for the reasons stated therein. Though the same communication, an opportunity was given to respondent 1, along with those other executive staff to submit any representation against the reasons enumerated therein and/or the findings of the enquiry officer, if any, within a period of 15 days. Applicant submitted his representation to the president of india, in whose name and by whose order the communication was issued. First respondent passed an order on 1st of august, 2000 and as stated therein, by order and in the name of the president of india, inter alia exonerating the respondent of the charges levelled against him. However, a warning was administered to respondent 1 for certain lapses on his part mentioned therein. The said communication is placed as annexure-a14 with amended o. a. With the tribunal with certain prayers. In the amended o. a. , respondent 1 sought the following reliefs: