UOI Vs. RPS PANWAR

JUDGEMENT

(1.) ON October 25, 2004 a memorandum was issued to the respondent initiating disciplinary proceeding under Rule 14 of the CCS (CCA) Rules 1965. The Statement of Article of charge was enclosed as Annexure-1 to the memorandum, Statement of Imputation of misconduct was enclosed as Annexure-2. List of documents along there with the charge so proposed to be established was annexed as Annexure-3 and witnesses to whom the documents would be proved as also oral evidence led were as per Annexure- 4.

(2.) COMMENCING its journey in the year 2004, raising a grievance that the Inquiry Officer concluded the inquiry proceedings without recording any evidence, in the year 2007 and not submitting a report even by the year 2010 respondent filed O.A.No.4139/2010 questioning the continuation of the inquiry informing the Tribunal that in the interregnum he had superannuated on April 30, 2006.

(3.) THOUGH not so expressly recorded, meaningfully read what the Tribunal has held is that the charge-sheet is issued to hold an inquiry into a stated wrong done by a Government servant and the purpose of the inquiry is to find the truth. The purpose of the inquiry is not to test the patience of the Government servant charged of.