VIPIN KUMAR Vs. UOI

JUDGEMENT

(1.) The petitioner has challenged the order dated 27/8/2007 passed by the Central Administrative Tribunal dismissing OA No.2020/2005.

(2.) The challenge before the Tribunal was to the order dated 21/2/2005 passed by the Disciplinary Authority inflicting penalty of compulsory retirement from service upon the petitioner as also the order passed by the Statutory Appellate Authority being the order dated 13/6/2005.

(3.) It is not in dispute that vide memorandum dated 20.2.2002, a charge sheet was issued against the petitioner listing two articles of charges. It is also not in dispute that prior thereto a charge sheet on same facts was issued against the petitioner and an inquiry was held which was ultimately found to be not in compliance with law by the Central Administrative Tribunal when OA No.2294/2001 was filed, in which the grievance of the petitioner that relevant documents had not been supplied to him, was found justified and as a result the penalty order imposed as also the appellate order were quashed with a direction that the relevant documents be supplied and inquiry be held de-novo.