P C MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who at all material times was and still is holding the post of Joint Director. Directorate of Training, Union Territory Civil Services, filed Original Application before the Central Administrative Tribunal ( hereinafter referred to as 'the Tribunal' ), which was marked as O.A. No. 1601/2001. The said petition having been dismissed, the present writ petition has been filed thereagainst.

(2.) The factual matrix leading to the institution of the present writ petition in a nutshell is as follows :-

(3.) While working as Assistant Commissioner, Sales Tax, the Central Bureau of Investigation ( in short 'CBI' ) arrested the petitioner on 01.03.1996 in view of a complaint filed by Shri Gulshan Sikri, Prop. M/s Filtrex India on 29.02.96. On 02.03.1996, the petitioner was released on bail by Special Judge, Delhi observing that till date no statement of the complainant or panch witnesses has been recorded by the prosecution though the accused was arrested on 01.03.1996 at about 2.00 p.m. The Special Judge further observed thus :-