BACHA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 26th August, 2013 passed in M.A.No.2752/2012 in O.A.No.2004/2009 as well as the order dated 28th October, 2013 in R.A.No.170/2013 whereby the review of the order dated 26th August, 2013 was sought.

(2.) Both these orders were passed in the proceedings filed by the petitioner before the Central Administrative Tribunal, Principal Bench Delhi.

(3.) The petitioner, when posted as Private Secretary to the Chief Engineer I, CCW, All India Radio, Ministry of Information and Broadcasting was alleged to have counter signed exorbitant telephone bills and was suspended by the respondents. This suspension was revoked on the 29th of April, 2002 and he resumed duties. The petitioner was charge sheeted on the 7th of October, 2002 by the CEO of the Prasar Bharti and subjected to disciplinary proceedings.