PARESH NATH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this appeal, me appellant prays for the following reliefs :-

(2.) It needs to be noted that some time in February 1999 before the term of the appellant came to an end, the CVC had received a complaint alleging irregularities in purchase of rice to be exported to Singapore. On March 16, 1999, the Ministry of Commerce was asked by the CVC to inquire into the complaint and to report. The Ministry of Commerce submitted its report on December 18, 2000. The CVC, on perusal of the documents, on February 7, 2001 recommended initiation of major penalty proceedings against the appellant. Thereafter, vide memo dated May 4, 2001 issued by the Government of India, Ministry of Commerce and Industry, Department of Commerce, the appellant was informed that the President proposes to hold an enquiry under Rule 25 of the MMTC Employees Conduct, Discipline & Appeal Rules, 1975.

(3.) The substance of the imputations of misconduct in respect of which the enquiry was proposed to he held was set out in the statement of articles of charges enclosed with the memo. A statement of the imputations of the misconduct in support of each article of charge was also enclosed. A list of documents by which, and a list of witnesses by whom the articles of charges were proposed to be sustained were also enclosed. The appellant was directed to submit a written statement of his defence within ten days of receipt of the memorandum.