RAKHI MEHRA Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India seeking a direction to set aside the Order dated 24.7.2015 passed by learned Central Administrative Tribunal (hereinafter referred to as the "CAT") in OA No.2673/2015 and also quash the charge sheet dated 3.2.2009 and the consequent proceedings arising therefrom.

(2.) The petitioner had approached the Central Administrative Tribunal seeking following relief:

(3.) Learned Tribunal has dismissed the OA on the ground that there is an inordinate unexplained delay on the part of the petitioner in approaching the Tribunal for quashing of charge sheet after the proceedings have commenced and the petitioner had participated in the proceedings without any protest.