RAJPATI Vs. DIRECTOR CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) CM No. 3553/2007 (for exemption) Allowed, subject to all just exceptions. The application stands disposed of. WP(C) No. 1928/2007 Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for hearing.

(2.) The petitioner's husband Ram Chander was working with the Central Bureau of Investigation (in short 'CBI') on deputation w.e.f. 24th March, 1975 as a constable from Haryana Police, and was absorbed in CBI on 1st March, 1985. The petitioner's husband was promoted thereafter as Head Constable on 11th May, 1990. On 21st January, 1999, on certain allegations of tempering of the records, he was suspended. Since 29th January, 1999, the petitioner's husband has been missing.

(3.) The petitioner challenged the impugned judgment dated 15th September, 2006 passed by the Central Administrative Tribunal (in short 'CAT') in OA No. 381/2006. By the impugned judgment, the OA filed by the petitioner was partly allowed in the following terms: