R K SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is admittedly governed by the CCS (CCA) Rules, 1965. In the year 1998-99 he was posted as Superintendent of Police, CBI, Anti Corruption Branch, Jammu. Sh.S.P.S. Dutta was functioning under the petitioner as a Deputy Superintendent of Police, CBI, Anti Corruption Branch, Jammu. Both, petitioner as well as Sh.S.P.S. Dutta were charge-sheeted. Charge memo dated 15.1.2002 under ` 14 of the CCS (CCA) Rules, 1965 was served upon Sh.S.P.S. Dutta. Charge-sheet dated 15.1.2002 under the aforesaid rule was served upon the petitioner.

(2.) Charge-sheet served upon the petitioner reads as under:-

(3.) Charge-sheet served upon Sh.S.P.S. Dutta reads as under:-