RAJESH S GOKHALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner herein has filed the present petition seeking a declaration that the inquiry proceedings initiated against him by Charge Memorandum dated 14.03.2019 under Rule 14 of the CCS (CCA) Rules, 1965 stand concluded as also for quashing the communication dated 30.04.2020 whereby the Petitioner has been informed that the cycle of disciplinary proceedings pending against him has not completed its full circle and thereafter direct Respondent No. 2 to issue vigilance clearance to the Petitioner.

(2.) The facts in brief as set out by the Petitioner and to the extent necessary for adjudication of the petition can be encapsulated as under :-

(3.) The contentions of Ms. Tamali Wad learned counsel for the Petitioner, assailing the action of NII are manifold and can be summarized as follows: