(1.) THE petitioner has assailed the order dated 19th November, 2008 passed in OA No.1690 of 2007 by the Central Administrative Tribunal, Principal Bench, New Delhi. By this judgment, the Central Administrative Tribunal had held that there was unexplained delay and laches in initiating disciplinary proceedings against the present respondent. As a result, by the impugned order, the Tribunal has quashed the memorandum dated 19th May, 2006 whereby the declaration was made by the appointing authority to hold the disciplinary inquiry against the respondent under Rule 14 of the CCS (CCA) Rules, 1965.
(2.) THE respondent was an officer of the 1992 batch of the Indian Revenue Service of the Customs & Central Excise Services. During the relevant period, the respondent was posted as an Assistant Commissioner, with the service.
(3.) ON the 7th of March, 2000, the respondent was placed under suspension which was revoked in March, 2001.