R VASUDEVAN Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) This writ petition is filed by the petitioner who was appointed as a member of the Company Law Board. Petitioner was suspended from services on account of various misdemeanors which are stated in detail in the chargesheet including of possessing of cash and having assets beyond the known sources of income. Departmental proceedings were going on against the petitioner. I may note that the petitioner has retired on his ordinary date of superannuation i.e 15.3.2013.

(2.) By this writ petition, the petitioner seeks reliefs of quashing of certain interim and procedural orders dated 18.3.2013 and 12.4.2013 passed by the Enquiry Officer.

(3.) The effect of the orders which have been challenged is that the right of the petitioner to lead further evidence is closed and petitioner has not been granted the documents as asked for by him.