UNION OF INDIA Vs. B L SINHA

JUDGEMENT

(1.) THE petitioner has impugned the order dated 13th July, 2009 in OA No. 2277 of 2007 passed by the Central Administrative Tribunal, Principal Bench, New Delhi titled B. L. Sinha v. Union of India and others allowing the respondent's petition and setting aside the major penalty order of reduction to lower stage in the time scale of pay by one stage for one year with cumulative effect.

(2.) DURING the pendency of the present petition, the petitioner was directed to disclose about the sealed cover of the respondent. Pursuant to said order dated 26th November, 2009, the learned counsel for the petitioner has informed that the sealed cover of the respondent was opened and the respondent has not been recommended for departmental promotion.

(3.) THE respondent was working as Joint Director (JD) in Grade I and dealing with the applications under Section 297 of the Companies Act and penalty proceedings were initiated against him on a complaint filed by one Chartered Accountant.