G CHANDRASEKAR Vs. CSIR

JUDGEMENT

(1.) Petitioner, facing a departmental inquiry, complained of non-supply of some relied upon documents and filed OA. 1293/99 for that, which was disposed of by Tribunal by order dated 28/11/2000 directing Respondents to call upon enquiry officer to consider his request for supply of copies of these documents and to record brief reasons if any document was not found relevant.

(2.) It appears that later Enquiry Officer directed supply of some documents to him. He, however, at the same time informed him that some additional documents could not be made available and produced for inspection vide order/communication dated 20/5/99.

(3.) Petitioner fell aggrieved of this and filed CP. No. 69/2000 complaining of breach of Tribunal order dated 28/11/2000. Tribunal dismissed his petition taking the view that this did not constitute a deliberate defiance of its order. Hence this petition.