STATE OF CHHATTISGARH Vs. RAJNESH SINGH

JUDGEMENT

(1.) Heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the petitioners. Also heard Mr. A.K.Behra, learned senior counsel, assisted by Mr. Praveen Das and Mr. Abhishek Gupta, learned counsel, appearing for the applicant / respondent No. 1 herein as well as Mr. Ramakant Mishra, learned Assistant Solicitor General alongwith Mr. Tushar Dhar Diwan, learned Central Government counsel, appearing for the respondent No. 2.

(2.) This writ petition is filed challenging an order dtd. 16/11/2021 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur (for short, the CAT) in Original Application No.203/573/2020 (for short, the OA) filed by the applicant by which the OA was partly allowed.

(3.) By the said OA, the applicant had challenged an order dtd. 9/2/2019 whereby, in exercise of powers conferred under Sec. 3(1) of the All India Services (Discipline and Appeal) Rules, 1969, for short, "the Rules of 1969", the applicant was suspended in contemplation of disciplinary enquiry as also the orders dtd. 8/4/2019, 5/8/2019, 30/1/2020 and 28/7/2020, whereby the period of suspension was extended in terms of Rule 3(8)(d) for a period of 120 days with effect from 9/4/2019, for a period of 180 days with effect from 6/8/2019, for a period of 180 days with effect from 1/2/2020, for a period of 180 days with effect from 29/7/2020 and for a period of 180 days with effect from 24/1/2021. The applicant had also challenged the order dtd. 28/9/2020 by which the appeal preferred by him was dismissed.