(1.) CM APPL. 15735/2014.
(2.) Application stands disposed of. W.P.(C) 7869/2015 & CM APPL. 15734/2015
(3.) Present writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking a direction to quash the Order dated 15.7.2014 passed by Central Administrative Tribunal, Principal Bench, (hereinafter referred to as "the Tribunal") in O.A.No.2181/2014. The petitioner also prays for quashing the charge sheet dated 30.4.2014 with all consequential benefits.