UNION OF INDIA Vs. RAVINDRANATH NARENDRANATH PADUKONE

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 21st February, 2013, passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal') in the OA No.623/2013 and the order dated 6 th January, 2016 in the Review Application No.221/2015, whereby the OA filed by the respondent and the review application filed by the petitioner were dismissed by the Tribunal and extension of time to complete the enquiry proceedings was declined.

(2.) The necessary facts, which are required to be noticed for disposal of the present writ petition, are that the respondent was working as Senior Deputy Director General, Telecom Engineering Centre, Department of Telecommunications, New Delhi. The respondent had superannuated on 31/12/2011. Consequently, respondent was served with the charge memo dated 3.9.2012 under Rule 14 of CCS (CCA) Rules, 1965 for allegedly exerting undue pressure for examination of test reports, approving the proposal for issuance of "Certificate of Approval" with deviations/relaxations for such important and sensitive products like lawful intercept Monitoring System for IST against TET standards. The following articles of charge were framed:- Article-I

(3.) The respondent challenged the aforesaid charge memo before the Tribunal in OA No.3667/2012. The said OA was disposed of vide order dated 2nd November, 2012 with the direction to the respondent to file a detailed representation in respect of charge memo within two weeks along with the supporting documents, the same would be examined and disposed of expeditiously, preferably within a period of four weeks from the date of receipt of such representation by a reasoned order. The respondent, thereafter, filed the representation on 15th November, 2012 for dropping of the charges on various grounds.