U.O.I Vs. RATTAN LAL

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated June 28, 2005, passed by the Central Administrative Tribunal, Principal Bench, New Delhi, ('Tribunal', for short) in Original Application No.851/2005 ('OA', for short) whereby the Tribunal has allowed the OA filed by the respondent herein by stating in paragraphs 12 to 15 as under:

(2.) The facts relatable for a decision in the writ petition are that the respondent was, at the relevant time, working as Executive Engineer (Electrical) in Central Public Works Department ('CPWD', for short) under the Director General (Works), Government of India, New Delhi. On March 21, 2005, Statement of Articles of Charge framed against the respondent along with an advise of the Central Vigilance Commission dated January 06, 2005 was issued, wherein the following Articles of charge were framed against him which are reproduced as under:

(3.) The aforesaid OA was the second round of litigation which was filed primarily challenging the aforesaid charge sheet issued to him.