RAJNI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under Article 226/227 of the Constitution of India, 1950 [hereinafter referred to as 'the Constitution'] the Petitioner assails the correctness of order dtd. 29/1/2009 [hereinafter referred to as 'IO-1'] passed by the Central Administrative Tribunal, Principal Bench, New Delhi [hereinafter referred to as the 'Tribunal'], whereby the Original Application (OA) filed by the Petitioner came to be dismissed.

(2.) Along with assailing the order passed by the Tribunal, the Petitioner also seeks to challenge the findings of the Enquiry Officer [hereinafter referred to as 'Impugned Findings/IF'], the Order dtd. 8/12/2006 passed by the Disciplinary Authority [hereinafter referred to as 'IO-2'] and the Order dtd. 1/5/2007 passed by the Appellate Authority [hereinafter referred to as 'IO-3'], all of which found the Petitioner to be guilty of corruption.

(3.) In order to comprehend the issue arising for the adjudication of this Court, the relevant facts are required to be noticed. BRIEF BACKGROUND OF THE CASE: