M L BHUYAN Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties at the admission stage itself. Pleading waived.

(2.) THE petitioner had filed a writ petition challenging the charge sheet issued to him. THE same, registered as W.P.(C) No.7139/2009 was disposed of as withdrawn vide order dated 22.2.2011, with right reserved in favour of the petitioner to agitate issues raised in the writ petition should penalty be levied.

(3.) IN other words, qua the inquiry, everything was over. With respect to the report of the INquiry Officer, advise from UPSC had been obtained. Disciplinary authority had applied his mind and taken a decision not to differ with said part of the report of INquiry Officer wherein petitioner had been absolved.