PRABHAT SINGH CHARAK Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ON 26. 7. 1996, a charge memo was issued and served upon the petitioner alleging 3 charges as under:-

(3.) INQUIRY officer was nominated by the disciplinary authority who submitted a report on 28. 8. 1997. The petitioner was exonerated by the inquiry officer.