GAYA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, who appears in person, has challenged the order dated 27.01.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA 273/2012, whereby the petitioner's said Original Application was dismissed. THE relief sought by the petitioner before the Tribunal was for quashing of the allegedly frivolous, false and fabricated charge-sheet vide order No. 8/23/2010- Vig. II dated 19th August, 2010 at the earliest. THE facts, as indicated before the Tribunal are set out in paragraph 2 of the impugned order and it would be suffice if we would reproduce the same.

(2.) THE Tribunal placed reliance on the decision of the Supreme Court in the case of Transport Commissioner, Madras-5 v. A. Radha Krishna Moorthy: (1995) 1 SCC 332 in order to support its conclusion that the truth and correctness of charges cannot be gone into by the Tribunal and more particularly at a stage prior to the conclusion of the disciplinary enquiry.