UNION OF INDIA Vs. NAGALAKSHMI

JUDGEMENT

(1.) THE present petition is filed challenging the order dated 26.11.2013 passed by the Central Administrative Tribunal, Bangalore Bench in Original Application No. 278/2013.

(2.) THE respondent -Smt. Nagalakshmi who is an employee under the 1st petitioner has been censured by her employer, as against which an application was filed before the Central Administrative Tribunal, Bangalore. After considering the application and the contentions raised on behalf of the parties, the Central Administrative Tribunal has passed the following order as found in paragraphs 3 and 4 at page 2 on 26.11.2013:

(3.) AN observation has been made that Department is expected to recast the rule position so that specifications must be available with regard to the time frame within which the punishment must have a value and any effect however slightest it may be, is to be universally acknowledged.