MANOJ SHANKAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) C.M. No. 1679/2019

(2.) The application stands disposed of.

(3.) The petitioner has preferred the present writ petition to assail the order dated 13.11.2018 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, (the Tribunal) in O.A. No. 3593/2014. The Tribunal has rejected the said Original Application preferred by the petitioner wherein he had assailed the orders whereby disciplinary proceedings were initiated against him. The petitioner was charge - sheeted in a case under the Prevention of Corruption Act by the Special Judge, CBI and was tried. Vide a judgment dated 30.01.2014, he along with the other co-accused i.e. accused No.2 were acquitted by the Special Judge, CBI, Dharwad in SPL. (CBI) C.C. 28/2013.