KAILASH PRASAD SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal against the order of the learned Single Judge (Prakash Narain, J.) as he then was dated February 28, 1975 by which he dismissed the petition and upheld the action for review started under Rule 29 of the Central Civil Services Rules (to be referred to hereinafter as CCS Rules).

(2.) The petitioner is a confirmed Upper Division Clerk in the Central Bureau of Investigation. He was issued two charge-sheets. One under Rule 14 of the CCS Rules, 1965 was issued on March 24, 1970. Another one was issued to him on January 25, 1971 under Rule 16.

(3.) In the charge under Rule 16 the Disciplinary Authority awarded the penalty of 'censure'. The petitioner has accepted it and that is not the subject-matter of challenge before us. However, in the other charge under Rule 14, enquiry was held. After the show-cause the matter was considered by the Deputy Director, C.B.I, who was the Disciplinary Authority. He passed order on December 31, 1971 and exonerated the petitioner in the enquiry which was held under Rule 14.