STATE OF U.P. Vs. RAM KUMAR SACHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) SINCE we are in agreement with the view taken by the Central Administrative Tribunal (Principal Bench), we would be brief. As per the charge-sheet issued against the respondent the allegation is that after he handed over charge on July 25, 2000 he passed an order and ante dated the same to July 17, 2000.

(3.) TO appreciate the twin facts/circumstances referred to by the Inquiry Officer certain backdrop facts need to be noted.