RAJESHWAR TEWARI Vs. DELHI JAL BOARD

JUDGEMENT

(1.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner has assailed the order passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the Tribunal") dated 05.01.2010 in O.A. No. 1190/2009 whereby the petition filed by the petitioner under Section 9 of the Administrative Tribunals Act has been dismissed.

(2.) Briefly stating the facts of this case are that the petitioner who was working with the respondent was served with a memorandum bearing No. DJB/VIJ/DISP/MINOR/99/CS-76/4487 dated 14.12.1999 whereby he was informed that an action was proposed against him under Rule 16 of CCS (CCA) Rules, 1965. Statement of imputation of misconduct was also framed against the petitioner stipulating:

(3.) The petitioner gave a reply to the aforesaid memorandum and raised the following points: