VIKRAM SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) WITH the consent of the parties, the writ petition is taken up for final hearing and disposal.

(2.) AGGRIEVED by the order passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal") dated 28.08.2014 by which the OA filed by the petitioner herein seeking quashing of the charge sheet was rejected, has led to the filing of the present writ petition. The necessary facts which are required to be noticed are as under.

(3.) IT is the contention of the learned Senior Counsel for the petitioner that the order of the Tribunal is bad in law and the same is liable to quashed. The learned Senior Counsel for the petitioner submits that the petitioner had, amongst others, raised the following grounds before the Tribunal.