UNION OF INDIA Vs. VIJENDER SINGH

JUDGEMENT

(1.) WITH respect to a charge of lack of supervision, penalty imposed upon the respondent vide order dated December 28, 2010 has been quashed by the Central Administrative Tribunal as per the impugned decision dated December 02, 2011.

(2.) RISING to the rank of Assistant Director, (Chemistry) and working at the Regional Pesticides Testing Laboratory (RPTL), Chandigarh, respondent Vijender Singh, was issued a charge-sheet for a major penalty proceedings alleging lack of supervision by him. It was alleged that 35 pesticides samples certified by the Laboratory, on re-analysis at the Central Insecticides Laboratory (CIL), evidenced 51% variation.

(3.) SINCE the disciplinary authority had overlooked the same, vide impugned decision dated December 02, 2011, the penalty imposed has been quashed by the Central Administrative Tribunal.