MALTI GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has been heard in person. Learned counsel for the respondent who appears on advance copy being served has also been heard. The writ petition has to be allowed for the reason the charge as also the statement of imputation against the petitioner is vague. It is as vague as vagueness can be.

(2.) IT is settled law that the purpose of a charge sheet is to make it known to the delinquent employee as to what he/she has to meet. A vague charge sheet violates the principle of natural justice i.e. the right of a person charged to know what the person has to defend.

(3.) THE statement of imputation mirrors the language thereof. It reads as under: -