ATUL VASHISHT Vs. DELHI URBAN SHELTER IMPROVEMENT BOARD

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) The challenge in this petition is to a Note of Disagreement dated February 2, 2021 whereby the Disciplinary Authority ( 'DA ', for short) tentatively disagreeing with the findings of the Inquiry Officer ( 'IO ', for short) had called upon the petitioner to submit a representation with regard to the same.

(3.) The facts as noted form the record are that the petitioner who is working as an UDC in the respondent Organization was issued a Memorandum dated December 19, 2014 under Rule 14 of the CCS (CCA) Rules, 1965 ( 'Rules of 1965 ', for short) for alleged misconduct stated to have been committed by him. Pursuant thereto, proceedings were held by the IO who in his report dated June 5, 2018 has not found the charges framed against the petitioner as "proved ". This resulted in the DA issuing Note of Disagreement dated September 11, 2018 (first note of disagreement) and calling upon the petitioner to make a representation to the same. The petitioner filed a Writ Petition being W.P.(C) 11583/2018 before this Court challenging the Note of Disagreement dated September 11, 2018.