TUSHAR RANJAN MOHANTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails the order dated 22.03.2018, passed by the Central Administrative Tribunal, Principal Bench, New Delhi, (the Tribunal) in O.A. No. 4603/2017. The Tribunal has rejected the said Original Application, wherein he had challenged his suspension vide order dated 19.12.2017 in exercise of power under Rule 10(1) of the CCS (CCA) Rules in contemplation of a disciplinary proceeding for a period of 90 days.

(2.) The charge on which the Disciplinary Proceedings were contemplated is set out in the show cause notice issued to the petitioner. The show cause notice dated 08.01.2018 reads as follows:

(3.) We are informed that the disciplinary proceedings were held against the petitioner; the Enquiry Officer in his report sought to exonerate the petitioner; the disciplinary authority issued a Disagreement Note to the petitioner calling upon him to submit his representation - which the petitioner has submitted, and; the matter is still pending consideration before the UPSC as informed by Mr. Sinha, who appears on advance notice.