BIPIN BATRA Vs. NATIONAL BOARD OF EXAMINATIONS

JUDGEMENT

(1.) Issue notice. Learned counsel for the respondent no.1 accepts notice.

(2.) The petitioner has preferred the present petition to assail the order dated 18.03.2019 passed in O.A.No.100/1075/2018, whereby the Central Administrative Tribunal has rejected the said original application. Vide the said original application, the petitioner had assailed his suspension, continuation of suspension from time to time, and the charge-sheet dated 12.02.2018 issued to him by the respondent no.1/Board.

(3.) We have heard the learned counsels at some length. Mr.Bhardwaj, who appears for the petitioner in the presence of the petitioner, gives up the challenge to the impugned order in so far as it rejects the petitioner's challenge to his initial suspension and continuation of suspension. We have also examined the allegations of personal mala fides made by the petitioner against the respondent no.2/Dr.Abhijat Sheth, President, National Board of Examination. We have also been shown the documents in that regard. Since, we do not find any merit in the said allegation of personal mala fides, Mr.Bhardwaj on instructions, has not pressed the same and he gives up the challenge to the disciplinary proceedings initiated against the petitioner on that ground.