S. BALAJI Vs. DEPARTMENT OF TELECOMMUNICATIONS AND ORS.

JUDGEMENT

(1.) THE order dated 31.7.2013 passed by the Central Administrative Tribunal ('CAT' for short), Bangalore Bench, Bangalore in Original Application No. 193/2011 is called in question in this writ petition.

(2.) THE records reveal that while petitioner was working as Telecom Technical Assistant, a complaint came to be lodged against him and three others, which came to be registered in Crime No. 223/2000 in Gundlupet Police Station. The petitioner was kept under suspension on account of the criminal case. However on 26.4.2003, the Criminal Court acquitted the petitioner.

(3.) THE relevant Rule which is applicable to the facts of this case is Fundamental Rule 54 -A(1)(2) and (3), which reads thus: