J S BHATIA Vs. UOI

JUDGEMENT

(1.) RULE.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) The petitioner was working as a Senior Inspecting Engineers (RITES). Disciplinary proceedings were initiated against the petitioner and an enquiry under the relevant Rules was held. The Enquiry Officer submitted his report dated 4.11.1999 holding that the charges against the petitioner were not proved.