HOMI RAJVANSH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 1st April, 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No. 1914 of 2007.

(2.) AT the outset, it is necessary to note that the Petitioner has challenged a charge sheet issued to him by his principal employer, that is, respondent No. 2 " the Central Board of Direct Taxes (CBDT ).

(3.) THE Petitioner was on deputation with Respondent No. 3 (NAFED) and it seems that he was not able to get along with the concerned authorities in NAFED and sought his repatriation back to the parent department. However, NAFED had intended to initiate disciplinary proceedings against the Petitioner and had even sought the advice of the Central Vigilance Commission in this regard. Accordingly, he was not being repatriated to his parent department.