D. S. BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 4/5/2021, passed by the Central Administrative Tribunal [in short the Tribunal] in O.A. No. 1885/2021. 1.1. The Tribunal, via the impugned order, granted six months to the new Inquiry Officer [IO] to conclude the disciplinary proceedings.

(2.) The petitioner, being aggrieved, has approached this Court.

(3.) It is in this context that we had asked Mr Chandra to place before us the enquiry report prepared by the earlier IO, albeit, in a sealed envelope.