RAVINDER KUMAR MIRG Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the orders dated 22.09.2011 and 19.01.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.1303/2011 and R.A. No.15/2012. By virtue of the said orders the petitioner's said O.A. and R.A. have been rejected.

(2.) The entire issue in this writ petition concerns the procedure to be adopted under Rule 19 of the CCS(CCA) Rules, 1965.

(3.) The admitted facts are that the petitioner was convicted in a criminal case under Section 120-B IPC read with Section 7 of the Prevention of Corruption Act, 1988 as also under Sections 7 and 13(2) read with Section 13(1)(d) of the said Act. By virtue of the order on sentence dated 25.03.2004 the petitioner, along with the Additional Commissioner of Income Tax, Mr Shib Lal, was sentenced to undergo two years rigorous imprisonment as also to pay a fine of '10,000/- in respect of the offence under Section 120-B IPC. Further, the petitioner was also required to undergo two years rigorous imprisonment and was subjected to a fine of '10,000/- in respect of the offence under Section 7 of the Prevention of Corruption Act, 1988 as also rigorous imprisonment of three years and fine of '30,000/- in respect of the offences under Section 7 and 13(2) read with Section 13(1)(d) of the said Act. All the sentences were directed to run concurrently. It is also relevant to note that the petitioner has filed an appeal against the said conviction and order on sentence and the said appeal is pending before this court. In that appeal, the sentence of the petitioner has been suspended.