UNION OF INDIA Vs. IRSHAD HUSAIN & ORS.

JUDGEMENT

(1.) CM No. 8833/2016

(2.) The charges, as alleged against the respondent, read as under: -

(3.) The respondent had challenged the aforesaid charge sheet before the Central Administrative Tribunal in OA No. 1888/2014. The said OA has been allowed and the charge sheet has been quashed for detailed reasons set out in the impugned order dated 23rd Sept., 2014. The impugned order refers to several aspects and contentions and also the contents of the charge sheet.