R. SHANKARAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner Sri. P.A. Kulkarni and learned Central Government Counsel Sri. B. Pramod, appearing for respondent No.1.

(2.) Petitioner is before the Court seeking issue of a writ in the nature of certiorari quashing the order dtd. 23/6/2022 passed in O.A.No.170/457/2021, vide Annexure-A by Central Administrative Tribunal, Bangalore Bench, Bangalore.

(3.) Brief facts are: the petitioner while working as Sub Divisional Engineer, Telecom, retired on superannuation on 31/5/2018. During his service, his Controlling Authority i.e. Principal General Manager, Bengaluru Telecom District (BGTD) Bengaluru, who is respondent No.4 herein, who is empowered to impose minor penalties listed under Rule 11 of Central Civil Services (Classification, Central and Appeal) rules, 1965 (for short CCS (CCA) Rules 1965), in exercise of powers vested under Rule 13 of the said Rules, instituted two disciplinary proceedings under Rule 14 of the said Rules vide charge memos dtd. 27/5/2006 and 4/12/2008. In pursuance of the charge memos, disciplinary proceedings were instituted.