VIRENDER SINGH CHANKOT Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the dismissal of his O.A. by the Central Administrative Tribunal, Principal Bench, New Delhi ("CAT"), declining to quash the charge-sheet dated 2 nd September, 2015 issued to him, the Petitioner has filed the present petition.

(2.) It requires to be noticed at the outset that at the time of issuing notice in the present petition on 22nd May, 2017, this Court stayed the departmental proceedings pursuant to the aforementioned charge-sheet.

(3.) The Petitioner was initially appointed as a Lower Division Clerk ("LDC") in the office of the Director of Accounts, Cabinet Secretariat, New Delhi on 22nd March, 1984. He was promoted as Auditor in 1989 and as Senior Auditor in 2003. He was next promoted as Junior Accounts Officer with effect from 10th February, 2004.