P SASI Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) Instant writ petition under Article 226 of the Constitution of India has come to be preferred by the petitioner extending challenge to the orders dated 06.05.2014 and 28.07.2015 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in short 'CAT', in OA No.1497/2009 and the RA No.152/2014 in OA No.1497/2009 respectively.

(2.) Concisely, the facts relevant to the instant petition are that the petitioner has been working as an Assistant in MGO Branch/Army Headquarters and during the course of such employment, a departmental inquiry was initiated and he was served with the charge-sheet dated 04.12.2001. Imputations of misconduct thereunder were, as follows:

(3.) In support of his case, the Department examined two witnesses, namely, PW-1 Shri Anirudh Bahl, Editor Investigations, Tehlka.com and PW-2 Shri Mathew Samuel, Correspondent, Tehlka.com. In support of his defence, the Charged Officer (CO) - the petitioner, examined two defence witnesses DW1 Shri Narender Singh, AFA, Ministry of Defence and DW2 Shri Gopal K. Nair, a dismissed employee of Holy Family Hospital.