BIBHU DUTT MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Although the above-captioned writ petitions are directed against the orders passed by the Central Administrative Tribunal [in short 'the Tribunal"] in two separate Original Applications (OAs), they are not only interconnected but also the parties to the lis are common.

(2.) The first writ petition i.e., W.P.(C)No.4424/2019 assails the order dtd. 4/4/2019 passed by the Tribunal in O.A.No.3025/2017. The second writ petition i.e., W.P.(C)No.4438/2019 lays a challenge to the charge memo dtd. 8/3/2018 issued by respondent no.3 i.e., Chairperson, Central Board of Direct Taxes (CBDT) [hereafter referred to as CBDT, unless the context requires otherwise] as also the order dtd. 4/4/2019 passed by the Tribunal in O.A.No.1381/2018.

(3.) It is pertinent to note that the short issue which arises for consideration in the first writ petition is: whether the petitioner stood voluntarily retired from service on expiry of his notice period i.e., w.e.f. 10/2/2016?