R. VASUDEVAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) C.M. No. 10961/2013 (exemption).

(2.) THIS writ petition is filed by the petitioner -R. Vasudevan seeking to quash the order of the Enquiry Officer whereby according to the petitioner the Enquiry Officer has refused to comply with the order of a Division Bench of this Court dated 23.5.2013 by not permitting the petitioner to file additional list of witnesses. Petitioner was a member of Company Law Board. On account of allegations against him with respect to various aspects including finding of cash in a CBI trap case, petitioner was proceeded against by initiating departmental proceedings. An earlier writ petition was filed in this Court by the petitioner seeking various reliefs as regards rights claimed in the enquiry proceedings and which was dismissed by this Court vide order dated 23.4.2013. Petitioner challenged this order in an LPA and the Division Bench of this Court allowed the LPA No. 356/2013 on 23.5.2013 by giving the following directions: -

(3.) WHAT is argued before me on behalf of the petitioner is that although the Division Bench, in the emphasized portion of the aforesaid order, granted opportunity to the petitioner to cross -examine the prosecution witnesses regarding the CFSL report on the additional documents which were furnished to the petitioner on 27.3.2013, in reality the appellant (petitioner herein) is also permitted, according to the petitioner, by the Division Bench to file additional list of witnesses with respect to the CFSL report and seek their examination by the department and thereafter cross -examination by the petitioner.