HEAD CONSTABLE ATTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 8th October, 1999 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1678/1995.

(2.) IT appears that a departmental enquiry was held against the Petitioner on the basis of a chargesheet and summary of allegations issued to him in 1978. As a result of the departmental enquiry, the Petitioner was found guilty of the allegations and an order was passed dismissing him from service.

(3.) THE Petitioner challenged the order of dismissal by filing Original application No. 1567/1991 in the Tribunal. The Original Application was allowed by an order dated 10th April, 1992 and the order of dismissal was set aside and it was directed that the Petitioner should be reinstated in service. The reason for setting aside the order of dismissal was that it was passed by an authority who was not the Disciplinary Authority. Under these circumstances, the Tribunal gave liberty to the Respondents to take further action against the Petitioner in accordance with law.