R.K. NAIDU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails the order dated 24.04.2019 passed by Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No. 1275/2019. The Tribunal has rejected the said Original Application wherein the petitioner had assailed the charge memorandum dated 01.02.2019 issued to him, in respect whereof, the respondents have initiated the enquiry under Rule 14 of the CCS (CCA) Rules. There are ten articles of charge levelled against the petitioner. The Articles of charge reads as follow:

(2.) The case of the petitioner before the Tribunal was, and the said submission is advanced before us as well, is that the Articles of charge relate to infraction of the rules, including the General Financial Rules (GFRs) by the petitioner in the discharge of his functions. Learned counsel for the petitioner submits that the said Articles of charge could not have been framed in view of the fact that the internal audit of the respondent Sports Authority of India (SAI), as well as audit conducted by the CAG did not find any irregularity in the matter of administration of GFRs or the other rules.

(3.) The Tribunal has rejected this submission of the petitioner by observing as follows: