RAM CHARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) How to read a judgment of the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as, 'the Tribunal') is one of the questions, which arise for consideration in this writ petition.

(2.) The basic fact of the matter is not in dispute. The petitioner was working as a Deputy Collector, Customs and Central Excise at Siliguri. A departmental proceeding was initiated against him in terms of Rule 14 of the Central Civil Services (C.C.A.) Rules, 1965 ( hereinafter referred to as 'the said Rules'). He was removed from service by an order of the disciplinary authority dated 27.03.1986. Questioning the said order, an Original Application was filed by him before the Tribunal. The said Original Application was allowed in part by the Tribunal in terms of its order dated 06.12.1994. The operative portion whereof is as follows :-

(3.) Prior to passing of the said order, the petitioner retired from service on 30.11.1994, although a provisional pension was granted to him under Rule 69 of the Central Civil Services (Pension) Rules, 1972 ( in short, 'CCS (Pension) Rules' ). He was directed to continue to remain under suspension under Rule 10 (4) of the said Rules till the date of his superannuation.