Y.R. MIDHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner has filed the present writ petition seeking quashing and setting aside of the judgment and order dated 11th July, 2003 passed by the Central Administrative Tribunal (for short 'Tribunal ') in OA No. 3462/2001 as well as his dismissal order dated 27th September, 2001 passed by Respondent No. 1. The Petitioner has further prayed for his reinstatement in service and for payment of all consequential and connected service benefits as well as grant of monetary compensation of rupees one lakh and disciplinary action against members of Staff Association who had agitated against the Petitioner on 18th August, 1999.

(2.) THE material facts of this case are that Ms. Deepa Sharma, a Stenographer working in the office of Petitioner, who was posted as Principal Director of Audit (SD), filed two complaints of sexual harassment against the Petitioner. The English translation of the said two complaints dated 18th and 23rd August, 1999 are reproduced hereinbelow:

(3.) IN view of the aforesaid findings a charge -sheet memo dated 6th December, 1999 was issued to the Petitioner and Mr. A.K. Garde, a retired Secretary to the Central Vigilance Commission was appointed as the Enquiry Officer. The memorandum of charges read as under: