GOVT. OF NCT. OF DELHI Vs. UDAL SINGH

JUDGEMENT

(1.) The respondent, who was working as Trained Graduate Teacher 'TGT', in the Government Boys Senior Secondary School under the Directorate of Education 'DOE', GNCTD, superannuated on 31/12/2015.

(2.) During the currency of his services with the DOE, the respondent was issued a Memorandum dtd. 1/3/2012"the chargesheet', proposing to hold an enquiry under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965"the CCS (CCA) Rules',. The chargesheet was issued by the Deputy Director of Education (South) 'DDE',. Annexed to the chargesheet, were the Articles of Charge and the Statement of Imputation of Misconduct as Annexure-I and Annexure-II respectively.

(3.) It is not necessary to enter into the allegations in the chargesheet, as the Central Administrative Tribunal 'the Tribunal', from whose judgment the present writ petition emanates, has quashed the chargesheet itself as having been issued by the incompetent Authority and we having heard learned Counsel and perused the record, are in agreement with the Tribunal.