N.MUKUNDAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has moved a memo dated 06.03.2018 seeking to appear in person in this matter in place of his advocate.

(2.) The petitioner has appeared in person today with his identity proof.

(3.) This petition is directed against the order dated 27.02.2017, as passed by the Central Administrative Tribunal, Bengaluru Bench in O.A.No.170/00452/2016, whereby the Tribunal has issued directions that the Director of Central Institute of Coastal Engineering for Fishery shall himself issue the charge sheet; and has also set down the schedule for further steps in relation to the enquiry against the petitioner.